Section 118 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
118. Election petitions.
- Save as otherwise provided, no election held under the Act shall be called in question except by an election petition presented in accordance with the relevant section of the Act and these rules, to the Principal Judge, City Civil Court, Chennai or the District Judge of the District concerned, as the case may be (hereinafter referred to as the Election Court) under whose jurisdiction the Panchayat Town or the Transitional Area or Municipality or Corporation is situated, by any candidate or elector against the candidate who has been declared to have been duly elected.Explanation. - In this rule "elector" means a person who was entitled to vote at the election to which the election petition relates, whether he has voted at such election or not.
