Section 20(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)At any time within fifteen days from the date of publication under section 27 of the result of an election any candidate who stood for election or any person qualified to vote at that election may challenge the election by presenting an election petition by making the candidates at the election parties to the petition together with a deposit of two hundred rupees as security for costs in the prescribed manner to the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013.] within whose territorial jurisdiction the market yard of the market area concerned is situate for the determination of 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 returned candidates is void;(b)a declaration that he himself or any other candidate has been duly elected.
