Section 20(3) in The M.P. Municipalities Act, 1961
(3)No petition presented under sub-section (2) shall be admitted unless :(i)it is presented within thirty days from the date on which the result of such election or [nomination] [Substituted by M.P. Act No. 12 of 1995.] was notified in the Gazette; and(ii)it is accompanied by a Government Treasury receipt showing a deposit of two hundred rupees, in the case of [election or nomination to Municipal Councils] [Substituted by M.P. Act No. 17 of 1994.] and one hundred rupees in the case of [election or nomination to Nagar Panchayats] [Substituted by M.P. Act No. 17 of 1994.].
