Section 20(2) in The Chhattisgarh Municipalities Act, 1961
(2)Such petition may be presented on one or more of the grounds specified in Section 22-(a)by any candidate at such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.]; or(b)(i)in the case of an election of a Councillor, by any voter of the ward concerned;(ii)in the case of a [nomination] [Substituted by M.P. Act. No. 17 of 1994.] of Councillor, by any Councillor;(iii)[ in the case of election of President by any voter of the Municipal area,] [Inserted by M.P. Act. No. 18 of 1997.]to the District Judge, where such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] is held within the revenue district in which the Court of the District Judge is situate, and in any other case, to the Additional District Judge having the permanent seat of his Court within the revenue district in which such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] is held and if there be more than one such Additional District Judge within the said revenue district to such one of them as the District Judge may specify for the purpose (hereinafter such District Judge or Additional District Judge referred to as Judge).
