Section 123 in Tamil Nadu Panchayats (Elections) Rules, 1995
123. Time-limit for presenting election petitions.
(1)An election petition shall be presented within [forty-five days] [Substituted by Notification No. SRO A. 25/2004.] from the date of publication of the result of the election under the Act.Explanation. - If the Court of the District Judge is closed on the last day of the forty-five days aforesaid, the petition may be presented on the next following day on which the said Court is open.(2)Every election petition shall be accompanied by as many copies as there are respondents mentioned therein with three more additional copies and every copy including the additional copies should be attested either by the petitioner under his own signature or by his counsel to be the true copy of the petition. Any Schedule or annexure to the petition shall also be signed either by the petitioner or his counsel and enclosed with each copy of the petition.
