Section 151 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
151. it can be made applicable, in the trial and disposal of an election petition under this Act.
25. Decision of the Court.- (1) At the conclusion of the trial of an electionpetition, the court shall make an order,-(a)dismissing the election petition; or(b)declaring the election of all or any of the returned candidates tobe void; or(c)declaring the election of all or any of the returned candidates tobe void and the petitioner or any other candidate to have been duly elected.(2)If any person who has filed an election petition has, in addition tocalling in question the election of the returned candidate, claimed a declarationthat he himself or any other candidate has been duly elected and the court is ofopinion,-(a)that in fact the petitioner or such other candidate received amajority of the valid votes; or(b)that but for the votes obtained by the returned candidate bycorrupt practices the petitioner or such other candidate would haveobtained a majority of the valid votes, the court shall, after declaring theelection of the returned candidate to be void, declare the petitioner or suchother candidate as the case may be, to have been duly elected.(3)If during the trial of an election petition it appears that there is anequality of votes between any candidates at the election and that the addition of avote would entitle any of those candidates to be declared elected, then, the courtshall decide between them by lot and proceed as if the one on whom the lot falls
