Section 62 in Uttar Pradesh Municipal Corporation Act, 1959
62. Questioning of election of [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] Corporator.
- [(1) The election of any person as Corporator may be questioned by any unsuccessful candidate at the election or by any person whose nomination paper was rejected at the election, or by any elector of the ward concerned.] [Substituted by U.P. Act 12 of 1977.](2)The petition may be presented on anyone or more of the grounds mentioned in Section 71.(3)The election of any person as [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator shall not be questioned on the ground that the name of any person qualified to vote, has been omitted from, or the name of any person not qualified to vote, has been inserted in the electoral roll or rolls.(4)[ The petition shall be presented to the District Judge exercising jurisdiction in the City within 30 days of the declaration of result of the election.] [Substituted by U.P. Act 12 of 1977.]
