Section 215(1) in The Manipur Municipalities Act,1994.
(1)The election of a person to the office of a Councillor shall not be called in question except by a petition to be filed before the Election Tribunal within such time and in such manner as may be prescribed, on the ground that-(a)the election has not been a free election by reason that the corrupt practice of bribery or undue influence has extensively prevailed at the election; or(b)that the result of the election has been materially affected-(i)by the improper acceptance or rejection of any nomination; or(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.
