Section 60(4) in Gauhati Municipal Corporation Act, 1971
(4)An election petition -(a)Shall contain concise statement of the material facts on which the petitioner relies;(b)Shall with sufficient particular set forth the ground or grounds on which the election is called in question;(c)Shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of pleadings; and(d)Shall be accompanied by a sum of rupees two hundred and fifty for election petition.
