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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 176 in Kerala Municipality Act, 1994

176. Decision of Court.

- At the conclusion of the trial of an election petition, the court 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.