Section 103(1) in The Daman And Diu Panchayat Regulation, 2012
(1)If the validity of any election of a member of a Gram Panchayat or District Panchayat or Sarpanch, Upa-Sarpanch, President or Vice-President is called into question by any person qualified to vote at the election to which such question relates, such person may at any time within thirty days after the date of the declaration of the results of the election, file petition to the District Judge in such form as may be prescribed for the determination of such question.
