Section 10 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
10. Election petitions to be enquired into through one or more proceedings.
- When, in respect of any election of a candidate, more petitions than one are presented, the specified officer may, at his discretion, enquire into the petitions cither in one or more proceedings as he deems fit.
