Section 17(1) in Karnataka Panchayat Raj Act, 1993
(1)The [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] shall dismiss an election petition which does not comply with the provisions of section 15.Explanation. - An order of the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] dismissing an election petition under this sub-section shall be deemed to be an order made under clause (a) of sub-section (1) of section 18.
