(1)If any dispute arises as to the validity of the election of a member of a Gram Panchayat, Panchayat Samiti of Zilla Parishad, any candidate or any person entitled to vote at such election may within sixty days from the date of declaration of results of such election present in person a petition calling in question such election before the Panchayat Election Tribunal having jurisdiction constituted under Section 198 and at the same time deposit in the Tribunal such fee as may be prescribed being the costs likely to be incurred.
