Section 130 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
130. Decision of the Election Court.
- At the conclusion of the trial of an election petition, the Election Court 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 or any other candidate to have been duly elected.
