Section 441(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)A petitioner shall join as respondents to his petition-(a)where the petitioner, in addition to claiming a declaration that the election or nomination, as the case may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or nomination, the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates;(b)any other candidates against whom allegations of any corrupt practices are made in the petition.
