Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Madhya Pradesh - Subsection Section 66A(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (1)An election under this Act shall be called in question only by a petition presented in the prescribed manner to the Commissioner of the Division.
