Section 122(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)No such petition shall be admitted unless it is presented within thirty days from the date on which the election [x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in question was notified.
