Section 84A(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)No Election of a Chairman or Member shall be called into question except by a petition in writing for determining the validity of the election and claiming any or both of the following reliefs, namely:(a)a declaration that the election of all or any of the elected candidates is void;(b)a declaration that he himself or any other candidate has been duly elected.
