Section 62A(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)No election of a [Mayor or a] councillor shall be called in question except by an election petition presented to the District Judge having jurisdiction within [forty-five] [Substituted for the words 'fifteen' by Tamil Nadu Municipal Laws (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001), w.e.f. 28-9-2001.] days from the date of the publication of the result of the election under section 67.
