Section 47B(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)All legal proceedings relating to such election disputes pending before the State Government and its subordinate officers, shall stand transferred to the specified officers having jurisdiction under Section 122.] [Substituted by M.P. Act No 32 of 1999 (w.e.f. 7-10-1994).]
