22. [ Hearing of election petition. - (1) An election petition not complying with the provisions of Section 20 or upon which the requisite court-fee has not been pad at the time of presentation or with in such further time not exceeding fourteen days as the] [Substituted by U.P. Act No, 26 of 1964.] [District Judge] [Substituted by U.P. Act No. 17 of 1982.], as the case may be, may have granted, shall be rejected by such Judge.
(2)[ An election petition not rejected under sub-section (1) shall be heard by the District Judge.] [Substituted by U.P. Act No. 17 of 1982.]
