Section 63(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)A petitioner shall join as respondent to his petition -(a)where the petitioner claims a declaration under [* * *] [Omitted by U.P. Act 21 of 1964.] Section 64, all the contesting candidates, other than the petitioner, and in any other case all the returned candidates; and(b)any other candidate against whom allegations of any corrupt practice are made in the petition.
