(1)No election of a member of Municipal Council or Town Council shall be called in question except by an election petition presented to the Election Tribunal, appointed by the Govt. in this behalf, within fifteen days of the date of the publication of the result of election under section 42.(2)An election petition calling in question any such election may be presented under any of the grounds specified in section 45 by any candidate at such election by an elector of the ward concerned or any member.(3)A petitioner shall join as respondents to his petition all the candidates at the election.(4)An election petition -(a)Shall contain a concise statement of the material facts on which the petitioner relies,(b)Shall, with sufficient particulars, set forth the ground or grounds on which the election is called in question, and(c)Shall be signed by the petitioner and verified in the manner for verification of pleadings in the spirit of the code of Civil Procedure, 1908.
