Section 174(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Where an election petition has not been dismissed under section 165, the authorized officer shall inquire into the election petition and at the conclusion of the inquiry shall make an order -(a)dismissing the election petition; or(b)declaring the election of all or any of the elected persons to be void; or(c)declaring the election of all or any of the elected persons to be void and the petitioner or any other candidate to have been duly elected.
