Section 26(3) in The U.P. Municipalities Act, 1916
(3)The [District Judge] [Substituted by U.P. Act No. 17 of 1982.] shall thereafter either cancel the conditional order or make it absolute, in which case it shall direct the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to take measures for holding fresh election proceedings.Explanation. - In this clause the expressions "the election proceedings in questions" and the "whole proceedings" shall mean all proceedings (inclusive of nomination and declaration of election) taken in respect of a single poll, whether the poll be for the purpose of selecting one or more persons to represent a ward or otherwise.
