Section 24(2) in The Chhattisgarh Municipalities Act, 1961
(2)If any person who has filed an election petition has, in addition to calling in question the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of the returned candidate, claimed declaration that he himself or any other candidate has been duly elected or [nominated] [Substituted by M.P. Act No. 17 of 1994.] and the Judge is of opinion-(a)that in fact the petitioner or such other candidate received a majority of the valid votes; or(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes;the Judge shall, after declaring the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of the returned candidate, to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected or [nominated] [Substituted by M.P. Act No. 17 of 1994.].
