Section 13A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
13A. [Elections Petitions. [Substituted by section 6 Act No. 6 of 1977.]
(1)No election under this Act shall be called in Election question except by a petition presented to such authority within such time as may' be prescribed.(2)Any party aggrieved by an order of the prescribed authority upon a petition under sub-section (1), may within thirty days from the date of such order prefer a revision to the District Judge.(3)The provisions of section 12-C of the Uttar Pradesh Panchayat Raj Act,1947, shall mutatis mutandis apply to election petitions under sub-section (1) and where anything is required to be prescribed under section 12-C of that Act similar thing may be prescribed in the rules framed under this Act.(4)The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section shall be final.] [Added by section 2 of Uttarakhand Act No. 05 of 2011.]
