Section 15(1) in The Delhi Municipal Corporation Act, 1957
(1)No election of a councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 22 (w.e.f. 1-10-1993).] shall be called in question except by an election petition presented to the court of the district judge of Delhi within fifteen days from the date of the publication of the result of the election under section 14.
