Section 21 in Haryana Municipal Corporation Act, 1994
21. Finality of decision.
(1)Save as otherwise provided an order of the prescribed authority on an election petition shall be final.(2)An [election of a Mayor or member] [Substituted 'election of a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.(3)Any person aggrieved by the order of the prescribed authority may file an appeal to the District Judge within a period of thirty days from the date of the order.
