Section 106 in The Bihar Municipal Election Rules, 2007
106. Parties to election petition.
- The petitioner shall join as respondents to his petition-(a)Where the petitioner, in addition to claiming declaration that the election of all or any of the returned candidate is void, claims a further declaration that he himself or any other candidate has been duly elected, 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 allegation of any corrupt practice is made in the petition.
