Section 121 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
121. Contents of an election petition.
- An election petition shall contain a statement in a concise form of the material facts on which the petitioner relies. It shall set forth full particulars of any corrupt practice as specified in the Act which he alleges, and shall, wherever necessary, be divided into paragraphs and numbered consecutively. The petition as well as its annexures or appendices, if any, shall be signed by the petitioner or by his counsel and verified in the manner as laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the verification of pleadings.
