Section 22(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)Every election petition shall be tried as expeditiously as possible andendeavour shall be made to conclude the trial within six months from the date ofpresentation of the election petition under sub-section (1):Provided that, where the petitioner alleges any corrupt practice, thepetition shall also be accompanied by an affidavit in the prescribed form in
