Section 15 in Jammu and Kashmir Municipal Corporation Act, 2000
15. 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.Explanation. - The expression "returned candidate" means a candidate whose name has been published in the Government Gazette under section 13.
