Section 161 in The Himachal Pradesh Panchayati Raj Act, 1994
161. Officer authorised to hear election petitions.
- The election petitions under this Act shall be heard -(i)in the case of Gram Panchayats and Panchayat Samitis, by the Sub-Divisional Officer; and(ii)in the case of members of Zila Parishads, by the Deputy Commissioner, and in the case of Chairman and Vice-Chairman of Zila Parishad, by the Commissioner.
