Section 36 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
36. Contents of petition.
(1)An election petition shall-(a)contain a concise statement of the material facts on which the petition relies;(b)set forth lull particulars of any corrupt practice that the petitioner alleges, including a statement of the names of the parties alleged to have committed such corrupt practice and date and place of the commission of each such practice : and(c)be signed by the petitioner and verified in the manner laid dow n in the Code of Civil Procedure, Samvat 1977. for the verification of pleadings:Provided that w here the petitioner alleges any corrupt practice, the petition shall also be accompanied by an affidavit in the prescribed form in support of the allegation of such corrupt practice and the particulars thereof(2)Any schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition.
