Section 284(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The election petition shall be deemed to have been presented to the authorised officer -(a)when it is delivered to him -(i)by the person making the petition ; or(ii)by a person authorised in writing in this behalf by the person making petition ; or(b)when it is sent by registered post and is delivered to the authorised officer or any other person empowered to receive it.
