(1)A petitioner may claim-(a)a declaration that the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] 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 is notified in the Gazette under Section 45.
