Section 59(3) in Mising Autonomous Council Act, 1995
(3)At the conclusion of trial of any election petition, the authority appointed under sub-section (1) shall make an order.a. Dismissing the election petition, orb. Declaring the election of all or any of the returned candidates to be void, orc. Declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidate to have been duly elected.
