Section 21(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)A petitioner may claim all or any one of the following declarations:(a)that the election of all or any one of the returned candidates is void; or(b)that the election of all or any of the returned candidates is void and that he himself or any other candidates has been duly elected; or(c)that the [* * *] [The words 'Co-option or' were deleted by Maharashtra 41 of 1994, Section 126(c)(i).] nomination of all or any of the [* * *] [The words 'Co-opted or' were deleted by Maharashtra 41 of 1994, Section 126(c)(ii)] nominated Councillors is void.
