Section 2 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
2.
(1)The petition shall presented within fifteen days of the date of the declaration of the results of the election.Explanation. - If the Court of the Subordinate Judge or District Judge who is an Election Tribunal is closed on the last of the Fifteenth day referred to in this sub-rule, the petition may be presented to the Election Tribunal on the next day of the opening of such Court.(2)The petition shall contain a statement in concise form of the material facts on which the petitioner relies and the particulars of any corrupt practice which he alleges, and shall where necessary, be divided into paragraphs numbered consecutively. It shall be signed by the petitioner and verified in the manner prescribed for the verification of pleading under Code of Civil Procedure, 1908.
