Section 103 in Karnataka Agricultural Produce Marketing Act 1966
103. Determination of the validity of election.
- The provisions of sections 20 to 25 (both inclusive) shall mutatis mutandis be applicable for the determination of the validity of an election under clause (ii) of subsection (1) of section 101 subject to the modification that the judicial officer empowered to determine the dispute shall be the District Judge having jurisdiction over the district concerned.
