Section 21(4) in Karnataka Municipalities Act, 1964
(4)An election petition, -(a)shall contain a concise statement of the material facts on which the petitioner relies;(b)shall with sufficient particulars, set forth the ground or grounds on which the election is called in question; and(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908, for the verification of pleadings.
