Section 14(1) in The Gujarat Municipalities Act, 1963
(1)If the validity of any election of a councillor is brought in question by any person qualified to vote at the election to which such question refers or by any candidate for such election such person may, at any time within fifteen days after the date of declaration of the result of the election, apply to the District Court of the district within which the election has been or should have been held, for the determination of such question.
