Section 181(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)An election petition against any returned candidate may be presented to such authority as may be prescribed by the Government in this behalf-(a)by any candidate or elector on any ground within sixty days from the date on which the result of the election is published in the Gazette;(b)within thirty days from that date by an officer empowered by the Government on the ground that the election has not been a free election by reason of the large number of cases in which undue influence of bribery has been exercised or committed.Explanation. - In this sub-section 'elector' means a person who was entitled to vote at the election to which the election petition relates whether he voted at such election or not.
