Section 16 in The Disputed Elections (Prime Minister And Speaker) Act, 1977
16. Decision of the Authority.
At the conclusion of the trial of a petition the Authority shall make an order-(a)dismissing the 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 or any other candidate to have been duly elected.
