Section 3(1) in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
(1)Save as otherwise provided, no election held under the Act, whether of a member or President of the Managing Committee of a Water Users Association, a member or President of a Managing Committee of a Distributory Committee, or of a member or Chairman of the Managing Committee of the Project Committee shall be called in question except by an election petition presented in accordance with these rules to the Election Tribunal as defined in sub-rule (2) by any candidate or elector against the candidate who has been declared to have been duly elected (herein after called the returned candidate or if there are two or more returned candidates against all or any such candidates.
