Section 15(2) in The Delhi Municipal Corporation Act, 1957
(2)[ An election petition calling in question any such election may be presented under any of the grounds specified in section 17 by any candidate at such election, by any elector of the ward concerned or by any councillor.] [Substituted by Act 67 of 1993, section 22 for sub-section (2) (w.e.f. 1-10-1993)]
