Section 61 in Uttar Pradesh Municipal Corporation Act, 1959
61. Questioning of election of [Mayor or [Deputy Mayor] [Substituted by U.P. Act 17 of 1982 (w.e.f. 04-01-1982).]].
(1)The election of a person as [Mayor or [Deputy Mayor] [Substituted by U.P. Act 17 of 1982 (w.e.f. 04-01-1982).]] may be questioned by any unsuccessful candidate or by any person whose nomination paper was rejected or by any member of the Corporation by presenting a petition to the District Judge exercising jurisdiction in the City on anyone or more of the grounds mentioned in Section 71.(2)The petition shall be presented within seven days of the declaration of the result of election.
