Section 100 in Kerala Panchayat Raj Act, 1994

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State of Kerala - Section

Section 100 in Kerala Panchayat Raj Act, 1994

100. Decision of the court.

- At the conclusion of the trial of an election petition the court shall make an order -

(a)dismissing the lection 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.