Section 441(2) in The M.P. Municipal Corporation Act, 1956
(2)Such petition may be presented on one or more of the grounds specified in Section 441-B-(a)by any candidate at such election or [nomination] [Substituted by M.P. Act No. 16 of 1997.]; or(b)(i)in the case of an election of a Councillor, by any voter of the ward concerned;(ii)in the case of [nomination] [Substituted by M.P. Act No. 16 of 1997.] of a Councillor, by any Councillor;(iii)[ in the case of election of Mayor, by any voter of the Municipal area] [Inserted by M.P. Act No. 18 of 1997.],to the principal Civil Court of original jurisdiction (hereinafter referred as the Court] within the local limits of whose jurisdiction the election or [nomination] [Substituted by M.P. Act No. 16 of 1994.] was held.
