Section 84A(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(4)The petition shall-(a)contain a concise statement of the material facts, on which the petitioner relies;(b)set forth with sufficient particulars, the ground or grounds, on which the election is called in question;(c)be signed by the petitioner and verified in the manner prescribed in Code of Civil Procedure, 1908 (5 of 1908), for verification of pleadings.
