Section 441D(2) in The M.P. Municipal Corporation Act, 1956
(2)It any person who tiled an election petition has, in addition to calling in question the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] of the returned candidate, claimed declaration, that he himself or any other candidate has been duly elected or [nominations] [Substituted by M.P. Act of 16 of 1994.] and the Court is of opinion-(a)that in fact the petition or such other candidate received a majority of the valid votes; or(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes,the Court shall, after declaring the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected or [nominations] [Substituted by M.P. Act of 16 of 1994.].
