Section 441(5) in The M.P. Municipal Corporation Act, 1956
(5)An election petition shall-(a)contain a concise statement of the material facts on which the petitioner relies;(b)with sufficient particulars, set forth the ground or grounds on which the election or [nomination] [Substituted by M.P. Act No. 16 of 1994.] 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.
