Section 123(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)Every election petition shall be accompanied by as many copies as there are respondents mentioned therein with three more additional copies and every copy including the additional copies should be attested either by the petitioner under his own signature or by his counsel to be the true copy of the petition. Any Schedule or annexure to the petition shall also be signed either by the petitioner or his counsel and enclosed with each copy of the petition.
