Section 122(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)An election under this Act shall be called in question only by a petition presented in the prescribed manner:-(i)in case of Panchayat to the Sub-Divisional Officer (Revenue);(ii)in case of Janpad Panchayat to the Collector; and(iii)in case of Zila Panchayat to [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.] and not otherwise.
