Section 33(2) in The Mumbai Municipal Corporation Act, 1888
(2)If the said Chief Judge, after making such inquiry as he deems necessary, finds that the election was valid election and that the person whose election is objected to is not disqualified he shall confirm the declared result of the election. [If he finds that the person whose election is objected to is disqualified for being a councillor he shall declare such person's election null and void. If he find that the election is not a valid election he shall set it aside. In either case he shall direct that the candidate if any in whose favour the next highest number of valid votes is recorded after the said person [* * * *] [These words were substituted for the original words by Bombay 5 of 1905, Section 5(2).] and against whose election no cause of objection is found, shall be deemed to have been elected.]
