Section 17(5) in Karnataka Panchayat Raj Act, 1993
(5)The trail of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trail, be continued from day to day until its conclusion, unless the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] finds the adjournment of trail beyond the following day to be necessary for reasons to be recorded.
