Section 12 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
12. Disputes in respect of election or nomination or members including Chairman and Vice-Chairman.
- No election of a member (including Chairman and Vice-Chairman) may be called in question, except by a petition presented to the City Civil Court or the Civil Judge (Senior Division) within whose jurisdiction the market yard is situated, by a candidate at the election or by any person entitled to vote at the election, within ten days after the publication of the names of members in the Official Gazette.
