Section 83(1) in The Representation Of The People Act, 1951.

Central Government Act

(1) An election petition-

(a) shall contain a concise statement of the material facts on which the petitioner relies;

(b) shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and

(c) shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908 .) for the verification of pleadings: 6[ Provided that where the petitioner alleges any corrupt practice, the petition shall also be accompanied by an affidavit in the prescribed form in support of the allegation of such corrupt practice and the particulars thereof.]

1. Sub- section (2) omitted by Act 47 of 1966. s. 39 (w. e. f. 14- 12- 1966 ).

2. Ins. by Act 40 of 1961. s. 17 (w. e. f. 20- 9- 1961 ).

3. The words" and one more copy for the use of the Election Commission" omitted by Act 47 of 1966. s. 39 (w. e. f. 14- 12- 1966 ).

4. Subs. by Act 27 of 1956, s. 45, for s. 82.

5. Subs. by s. 46 ibid.. for s. 83.

6. Ins. by Act 40 of 1961, s. 18 (w. e. f. 20- 9- 1961 ).