Section 71 in Greater Hyderabad Municipal Corporation Act, 1955
71. Election petition.
(1)[***] [Omitted by Act No.15 of 1975.] No election held under this Act shall be called in question except by an election petition which shall be presented in such manner as may be prescribed.(2)An Election petition calling in question any election may be presented on one or more of the grounds specified in clauses (i) and (ii) of section 79 and section 80 to the Election Tribunal by any candidate at such election or any voter, within two months from, but not earlier than the date of election of the returned candidate or if there are more than one returned candidate at the election and the dates of the election are different is the later of those two dates:[Provided that the period from the date on which an election petition can be filed under this sub-section to the date of the constitution of an Election Tribunal under section 75, shall be excluded for purpose of computing the period of two months under this sub-section.] ['Proviso' added by Act No.28 of 2005.]
