Section 119 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
119. Time limit for presenting election petitions.
(1)An election petition shall be presented within forty-five days from the date of publication of the result of the election.Explanation. - If the election court is closed on the forty-fifth day, the petition may be presented on the next following day on which the said Court is open.(2)Every election petition shall be accompanied by as many copies as there are respondents mentioned therein with three more additional copies and every copy including the additional copies should be attested either by the petitioner under his own signature or by his counsel to be the true copy of the petition. Any schedule or annexure to the petition shall also be signed either by the petitioner or his counsel and enclosed with each copy of the petition.
