Section 60A in The Madurai City Municipal Corporation Act, 1971
60A. Election petitions.
(1)Mo election of a [Mayor or a] [Inserted by Tamil Nadu Act 22 of 1996.] councillor shall be called in question (except by an election petition presented to the District Judge having jurisdiction within 3[forty-five] days from the date of the publication of the result of the election under section 65.(2)An election petition calling in question any such election may be presented on one or more of the grounds specified in section 60-B by any candidate at such election, by any elector of the division concerned or by any councillor.(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 (Central Act V of 1908), for the verification of pleadings.
