Section 134 in Tamil Nadu Panchayats (Elections) Rules, 1995
134. Decision of the Election Court.
- At the conclusion of the trial of an election petition, the Election Court 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 candidate to have been duly elected.
