Section 20(5) in The Chhattisgarh Municipalities Act, 1961
(5)An election petition shall-(a)contain a concise statement of the material facts on which the petitioner relies;(b)set forth with sufficient particulars, the ground or grounds on which the election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] 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.
