Section 54A(1) in Chennai City Municipal Corporation Act, 1919
(1)No election of Mayor Or a councillor shall be called in question except by an election petition presented to the Principal Judge, City Civil Court, [Chennai], within [forty-five days] [Substituted for 'fifteen days' by Tamil Nadu Act 22 of 2001.] from the date of the publication of the result of the election under section 53.
