Section 20 in Jammu and Kashmir Municipal Corporation Act, 2000
20. Finality of decision.
(1)Save as otherwise provided, an order of the prescribed authority on an election petition shall be final.(2)An election of a Councillor not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.(3)Any person aggrieved by the order of the prescribed authority may file an appeal before the High Court, within a period of thirty days from the date of the order and the High Court shall hear and dispose of the appeal within a period of ninety days.
