Section 20(4) in The Chhattisgarh Municipalities Act, 1961
(4)A petitioner shall join as respondents to his petition-(a)where the petitioner, in addition to claiming a declaration that the election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.], as the case: may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or [nominated] [Substituted by M.P. Act. No. 12 of 1995.], all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and(b)any other candidate against whom allegations of any corrupt practice are made in the petition.
