Section 20 in The Disputed Elections (Prime Minister And Speaker) Act, 1977
20. Communication of orders of the Authority.
The Authority shall, as soon as may be after the conclusion of the trial of a petition, intimate the substance of the decision to the Election Commission and the Speaker or the Chairman, as the case may be, of the House of Parliament and, as soon as may be thereafter, shall send to the Election Commission an authenticated copy of the decision.
