Section 77 in Greater Hyderabad Municipal Corporation Act, 1955
77. Decision of the Tribunal.
- At the conclusion of the trial of an election petition, the Tribunal shall make an order-(a)dismissing the election petition;or(b)declaring the election of the returned candidate to be void;or(c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected;or(d)declaring the election to be wholly void.
