Section 176(1) in Haryana Panchayati Raj Act, 1994
(1)If the validity of any election of a member of a Gram Panchayat, Panchayat Samiti or Zila Parishad or [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.], Sarpanch of Gram Panchayat, Chairman or Vice-Chairman, President or Vice-President of Panchayat Samiti or Zila Parishad respectively is brought in question by any person contesting the election or by any person qualified to vote at the election to which such question relates, such person may at any time within thirty days after the date of the declaration of results of the election, present an election petition to the Civil Court having ordinary jurisdiction in the area which the election has been or should have been held, for the determination of such question.
