Section 6 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
6. Relief that may be claimed by the petitioner.
- 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.
