Section 22 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
22. Gazette.
Election Petition.-(1) No election of a councillor shall be called in questionexcept by an election petition presented for adjudication to the District Court havingjurisdiction, within thirty days from the date of the publication of the result of electionunder section 21.(2)An election petition may be presented on one or more of the groundsspecified in section 23,-(a)by any candidate at such election; or(b)by any voter of the ward concerned(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
