Section 51A(4) in Tamil Nadu District Municipalities Act, 1920
(4)An election petition -(a)shall contain a concise statement of the material facts on which 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 laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the verification of pleadings.
