Section 138(4) in Karnataka Panchayat Raj Act, 1993
(4)The election of Adhyaksha and Upadhyaksha, filling of Vacancies in the said offices and determination of disputes relating such election shall be in accordance with such rules as may be prescribed;[Provided that the Civil Judge (Senior Division) having Jurisdiction, shall determine such election dispute.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]
