Section 103 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
103. Election petitions.
(1)If the validity of any election of a member of a Gram Panchayat or Election District Panchayat or Sarpanch or Upa-Sarpanch or President or Vice-President is petitions. 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 a petition to the District Judge in such form as may be prescribed for the determination of such question.(2)Every petition under sub-section (I) shall be heard as expeditiously as possible and endeavour shall be made to conclude the hearing and orders passed within six months from the date on which the petition is presented to the District Judge.
