Section 41(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)Any dispute relating to the validity of the election of the Chairman or the Vice- Chairman under sub-section (1) (2) or (3) shall be decided by the District Judge having jurisdiction over the area in which the office of the market committee is located in accordance with such rules as may be prescribed. The decision of the District Judge in that behalf shall be final and no suit or other proceedings shall lie in any civil court in respect of any such decision.
