Section 20(3) in The Chhattisgarh Municipalities Act, 1961
(3)No petition presented under sub-section (2), shall be admitted unless-(i)it is presented within thirty days from the date on which the result of such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] was notified in the Gazette; and(ii)it is a accompanied by a Government Treasury receipt showing a deposit of two hundred rupees, in the case of [election or nomination to municipal Councils] [Substituted by M.P. Act. No. 17 of 1994.] and one hundred rupee, in the case of [election or nomination to Nagar Panchayats] [Substituted by M.P. Act. No. 17 of 1994.].
