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[Cites 0, Cited by 2] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in The M.P. Municipalities Act, 1961

(1)A petitioner may claim-
(a)a declaration that the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] 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.