Section 76(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)If the validity of any election of a member is called in question by any person qualified to vote at such election, such person may, at any time within ten days immediately after the date of declaration, of the result of the election, file a petition before the Election Tribunal of the district within which the election has been or should have been held and shall, at the same time, deposit five hundred rupees in the Tribunal as security for the cost likely to be incurred:Provided that the validity of such election shall not be called in question in any such petition -(a)on the ground that the name of any person qualified to vote has been omitted from the electoral roll, or(b)on the ground that the name of any person not qualified to vote has been inserted in the electoral roll :Provided further that if only two candidates contested such election, the petitioner may, in addition to calling in question the election of the returned candidate, claim that if the election of the returned candidate is set aside, the other candidate may be declared duly elected.
