(1)An election under this Act or the rules made thereunder may be called in question by any candidate at such election by presenting in the prescribed manner to the District Judge having jurisdiction a petition in this behalf on the prescribed ground and within the prescribed period ;Provided that an election petition presented as aforesaid may, for the reasons to be recorded in writing, be transferred by the District Judge for hearing and disposal to a Civil Judge or Additional Civil Judge (Senior Division) subordinate to him.(2)A petition presented under Sub-Section (1) shall be heard and disposed of in the prescribed manner and the decision of the Judge thereon shall be final.
