Section 3(4) in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
(4)The election petition shall be presented within thirty days from the date of the declaration of the result of the election:Provided that for settlement of disputes arising out of the elections conducted under the Act prior to the commencement of these rules an election petition may be filed before the election Tribunal specified in sub-rule (2) having jurisdiction within thirty days from the date of commencement of these rules.Explanation. - (i) If the Election Tribunal is closed on the last day of the thirty days aforesaid the petition may be presented to the Election Tribunal immediately on the next working day.(ii)The petition shall contain a statement in concise form, the material facts on which the petitioner relies and the particulars of any election offences which he alleges and shall, where necessary, be divided into paragraphs numbered consecutively. It shall be signed by the petitioner and verified in the manner prescribed for the verification of pleadings in the Code of Civil Procedure, 1908.
