Section 18(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Subject to the provisions of this Act and of any rules made there under every election petition shall be decided by the prescribed authority within a period of six months from the date of its presentation under section 14 and at the conclusion of the hearing of an election petition, the prescribed authority shall make an order -(a)dismissing the election petition; or(b)declaring the election of all or any of the returned candidates to be void; or(c)declaring the election of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected.
