(1)An election petition calling in question any Election may be presented on one or more of the grounds specified in section 102 and section 103, to the appropriate court as specified in section 88, by any candidate at such election or by any elector within 30 days from, but not earlier than, the date on which the returned candidate was declared elected.Explanation. - In this sub-section, 'elector' means a person who was entitled to vote at the election to which the election petition relates, whether he has voted at such election or not.
