Section 441(4) in The M.P. Municipal Corporation Act, 1956
(4)A petitioner shall join as respondents to his petition-(a)where the petitioner, in addition to claiming a declaration that the election or [nomination] [Substituted by M.P. Act No. 16 of 1994.], as the case may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or [nomination] [Substituted by M.P. Act No. 16 of 1994.], the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates;(b)any other candidates against whom allegations of any corrupt practices are made in the petition.
