Section 125 in Tamil Nadu Panchayats (Elections) Rules, 1995
125. Contents of an election petition.
- An election petition shall contain a statement in a concise form, the material facts on which the petitioner relies. It shall set forth full particulars of any corrupt practice as specified in section 260 of the Act which he alleges, and shall, wherever necessary, be divided into paragraphs and numbered consecutively. The petition as well as its annexures or appendices, if any, shall be signed by the petitioner or by his counsel and verified in the manner as laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908) for the verification of pleadings.
