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State of Nagaland - Section

Section 44 in Nagaland Municipal Act, 2001

44. Relief that may be claimed by the petitioner.

(1)A petitioner may claim -
(a)A declaration that the election of all or any of the returned candidates is void, and
(b)In addition thereto, a further declaration that he himself or any other candidate has been duly elected.
(2)The expression "returned candidate" means a candidate whose name has been published in the Official Gazette under section 42.