Section 94 in Himachal Pradesh Municipal Election Rules, 2015
94. Presentation of petition.
(1)The election petition under section 284 shall be presented to the authorised officer, under whose territorial jurisdiction of the Municipality is situated.(2)The petitioner shall attach with the petition equal number of copies of the petition and its enclosures to that of the number of respondents.(3)The affidavit referred to in the proviso to sub-section (1) of section 285 shaIl be in form51 and shall be sworn in before a Magistrate.
