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[Cites 0, Cited by 2] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in The Delhi Municipal Corporation Act, 1957

(1)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.