(1)No election of a President or a Chairman or a Member shall be called in question except by an election petition presented to the District Judge of the district in which the Panchayat is situated, within [forty-five days] [Substituted for the words 'fifteen days' by Tamil Nadu Panchayats (Amendment) Act, 2001 (Tamil Nadu Act 18 of 2001).] from the date of the publication of the result of the election under this Act.
