81. Presentation of petitions.—
(1) An election petition calling in question any election may be presented
on one or more of the grounds specified in 8[sub-section
(1)] of section 100 and section 101 to the 6[High
Court] by any candidate at such election or any elector 9[within forty-five days from, but not earlier than the
date of election of the returned candidate, or if there are more than one returned candidate at the election and
the dates of their election are different, the later of those two dates].
1. Subs. by Act 47 of 1966, s. 37, for “Parts VII and VIII” (w.e.f. 14-12-1966).
2. Ins. by s. 37, ibid. (w.e.f. 14-12-1966).
3. Subs. by Act 40 of 1975, s. 7, for clause
(b) (w.e.f. 6-8-1975).
4. Subs. by Act 47 of 1966, s. 37, for “to withdraw” (w.e.f. 14-12-1966).
5. Subs. by s. 37, ibid., for clause
(e) (w.e.f. 14-12-1966).
6. Subs. by Act 47 of 1966, s. 39, for “Election Commission” (w.e.f. 14-12-1966).
7. Ins. by s. 38, ibid. (w.e.f. 14-12-1966).
8. Subs. by Act 27 of 1956, s. 44, for “sub-sections
(1) and
(2)” (w.e.f. 28-8-1956).
9. Subs. by s. 44, ibid., for certain words (w.e.f. 28-8-1956).
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Explanation.—In this sub-section, “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.
1
* * * * *
2
[
(3) Every election petition shall be accompanied by as many copies thereof as there are respondents
mentioned in the petition 3*** and every such copy shall be attested by the petitioner under his own
signature to be a true copy of the petition.]
4
