Section 18(1) in Karnataka Panchayat Raj Act, 1993
(1)At the conclusion of the trail of an election petition the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] shall make an order,-(a)dismissing the election petition; or(b)declaring the election of all or any of the returned candidates to be void ; or(c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidates to have been duly elected.
