Section 16 in The Delhi Municipal Corporation Act, 1957
16. Relief that may be claimed by the petitioner.
(1)A petitioner may claim(a)a declaration that the election of all or any of the returned candidates is void, and(b)in addition thereto, a further declaration that he himself or any other candidate has been duly elected.(2)The expression "returned candidate" means a candidate whose name has been published in the Official Gazette under section 14.
