Section 63(1) in Gauhati Municipal Corporation Act, 1971
(1)At the conclusion of the trial of an election petition, the District Judge 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.
