Section 44 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
44. prescribed.
Lodging of account with the returning officer.- Every contestingcandidate at the election under this Act shall, within thirty days from the date of electionof the returned candidate or, if there are more than one returned candidate at theelection and the dates of the election are different, the later of those two dates lodge withthe Returning Officer appointed at an election under this Act, an account of his election
