(1)No election of a councillor shall be called in question except by an election petition presented to the Election Tribunal within fifteen days from the date of the declaration of the result of the election.(2)An election petition calling in question any such election may be presented on one or more of the grounds specified in section 23,-(a)by any candidate at such election, or(b)by any voter of the division concerned.(3)A petitioner shall join as respondents to his petition all the candidates at the election.(4)An election petition, -(a)shall contain a concise statement of the material facts on which the 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, for the verification of pleadings.
