64. [ Declaration of result of election and return of election. [Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969). ]
- The returning officer shall, subject to the provisions of section 65 if and so far as they apply to any particular case, then-(a)declare in Form 21-C or Form 21-D, as may be appropriate, the candidate to whom the largest number of valid votes have been given, to be elected under section 66 and send signed copies thereof to the appropriate authority, the Election Commission and the chief electoral officer; and(b)Complete and certify the return of election in Form 21-E, and send signed copies thereof to the Election Commission and the chief electoral officer.]
