Section 66A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
66A. [ Election petition. [Inserted by M.P. Act No. 14 of 1999 (w.e.f. 6-5-1999).]
(1)An election under this Act shall be called in question only by a petition presented in the prescribed manner to the Commissioner of the Division.(2)No such petition shall be admitted unless it is presented within thirty days from the date on which the election in question was notified.(3)Such petition shall be enquired into or disposed of according to such procedures as may be prescribed.]
