Section 399(1) in The City of Panaji Corporation Act, 2002
(1)If the qualification of any person declared to be elected for being councillor is disputed, or if the validity or any election is questioned, whether by reason of the improper rejection by the State Election Commissioner of a nomination or of the improper reception or refusal of a vote, or for any other cause, any person enrolled in the municipal election roll may, at any time within fifteen days from date on which election of a councillor is notified under section 16, apply to the District Court. If the application is for a declaration that any particular candidate shall be deemed to have been elected, the applicant shall make parties to his application or candidates who although not declare elected, had contested the election from the same ward.
