Section 441(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Such petition may be presented on one or more of the grounds specified in Section 441-B-(a)by any candidate at such election or nomination; or(b)(i)in the case of an election of a Councillor, by any voter of the ward concerned;(ii)in the case of nomination of a Councillor, by any Councillor;(iii)in the case of election of Mayor, by any voter of the Municipal area,to the principal Civil Court of original jurisdiction (hereinafter referred as the Court within the local limits of whose jurisdiction the election or nomination was held.
