Section 441A in The Chhattisgarh Municipal Corporation Act, 1956
441A. Relief that may be claimed by the petitioner.
- A petitioner may claim-(a)a declaration that the election or nomination 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 or nomination,(2)The expression "returned candidate" means a candidate whose name is notified in the Gazette under Section 22.
