Section 441 in The Chhattisgarh Municipal Corporation Act, 1956
441. Election petitions.
(1)No election or nomination under this Act shall be called into question except by a petition presented in accordance with the provision of this section.(2)Such petition may be presented on one or more of the grounds specified in Section 441-B-(a)by any candidate at such election or nomination; or(b)(i)in the case of an election of a Councillor, by any voter of the ward concerned;(ii)in the case of nomination of a Councillor, by any Councillor;(iii)in the case of election of Mayor, by any voter of the Municipal area,to the principal Civil Court of original jurisdiction (hereinafter referred as the Court within the local limits of whose jurisdiction the election or nomination was held.(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 was notified in the Gazette; and(ii)it is accompanied by a Government Treasury receipt showing a deposit of two hundred and fifty rupees.(4)A petitioner shall join as respondents to his petition-(a)where the petitioner, in addition to claiming a declaration that the election or nomination, as the case may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or nomination, the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates;(b)any other candidates against whom allegations of any corrupt practices are made in the petition.(5)An election petition shall-(a)contain a concise statement of the material facts on which the petitioner relies;(b)with sufficient particulars, set forth the ground or grounds on which the election or nomination is called in question;(c)be signed by the petitioner and verified in the manner prescribed in the Code of Civil Procedure, 1908 (V of 1908), for the verification of pleadings.
