Section 17(2) in Karnataka Panchayat Raj Act, 1993
(2)Where more election petitions than one are presented to the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] in respect of the same election the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may, try them separately or in one or more groups.
