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 9] [Entire Act] State of Madhya Pradesh - Section Section 23 in The M.P. Municipalities Act, 1961 23. Procedure to be followed in disposal of election petition. - An election petition, shall be enquired into and disposed of according to such summary procedure as may be prescribed by rules made under this Act.
