Section 182 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
182. Contents of the petition.
(1)The petition shall contain a statement in enclosed form of the material facts on which the petitioner relies and shall be signed by the petitioner.(2)The petition shall be accompanied by a list signed by the petitioner setting forth full particulars of any corrupt or illegal practice which the petitioner alleges, including as full a statement as possible to the names of the parties alleged to have been committed by corrupt- or illegal practice and the date and place of the commission of each such practice.
