Section 51A(1) in Tamil Nadu District Municipalities Act, 1920
(1)No election of a chairman or a councillor shall be called in question except by an election petition presented to the District Judge of the district in which the municipality is situated within [forty five days] [Substituted for the words 'fifteen days' by the Tamil Nadu Municipal Laws (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).] from the date of the publication of the result of the election under section 27.
