Section 91 in The West Bengal Panchayat Elections Act, 2003
91. Decision of the Court.
- At the conclusion of the trial of an election petition the 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 candidate's to be void and the petitioner or any other candidate to have been duly elected.
