Section 181 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
181. Presentation of the petition.
(1)An election petition against any returned candidate may be presented to such authority as may be prescribed by the Government in this behalf-(a)by any candidate or elector on any ground within sixty days from the date on which the result of the election is published in the Gazette;(b)within thirty days from that date by an officer empowered by the Government on the ground that the election has not been a free election by reason of the large number of cases in which undue influence of bribery has been exercised or committed.Explanation. - In this sub-section 'elector' means a person who was entitled to vote at the election to which the election petition relates whether he voted at such election or not.(2)The petitioner may, if he so desires in addition to calling in question the election of a returned candidate, claim a declaration that he himself has been duly elected, but such a declaration shall only be claimed on one or other of the following grounds:(a)that the fact that the petitioner received a majority of the valid votes; or(b)that, but for votes obtained for the returned candidate by corrupt or illegal practices the petitioner would have obtained a majority of the valid votes.(3)An election petition shall be deemed to have been presented to the Government, when it is delivered to the Secretary to the Government of Mizoram District Council Affairs Department, the Deputy Commissioner, Chhimtuipui District-(a)by the person making the petition; or(b)by the person authorised in writing in this behalf by the person making the petition; or(c)by registered post.
