Section 61(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The election of a person as [Mayor or [Deputy Mayor] [Substituted by U.P. Act 17 of 1982 (w.e.f. 04-01-1982).]] may be questioned by any unsuccessful candidate or by any person whose nomination paper was rejected or by any member of the Corporation by presenting a petition to the District Judge exercising jurisdiction in the City on anyone or more of the grounds mentioned in Section 71.
