(1)The election to any office of a Municipality shall not be called in question except by an election petition as prescribed:Provided that if an election to any office of a Nagar Panchayatis under dispute, the election petition shall lie before such Munsif within whose jurisdiction such Nagar Panchyat is situated and if the election to any office of Municipal Council and Municipal Corporation is under dispute, the election petition shall lie before such sub-Judge within whose jurisdiction such Municipality is situated.(2)Parties to the petition-A petitioner shall join as a respondent to his petition-(a)Where the petitioner, in addition to claiming a declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidates had been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and(b)any other candidate against whom allegations of any corrupt practice are made in the petition.
