Section 21(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)A petitioner shall join as respondents to his petitions -(a)where the petitioner claims a declaration under clause (a) of subsection (3), the returned candidate or candidates in respect of whom such declaration is claimed;(b)where the petitioner claims a declaration under clause (b) of subsection (3), all the contesting candidates other than the petitioner;(c)any other candidate against whom allegations of any corrupt or illegal practice are made in the petitions;(d)[ where the petitioner claims a declaration under clause (c) of sub-section (3), all or any of the nominated Councillors in respect of whom such declaration is claimed and the Council who nominated the Councillor member] [Clause (d) was substituted by Maharashtra 41 of 1994, Section 126(d).]
