Section 441D(1) in The M.P. Municipal Corporation Act, 1956
(1)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 or [nominations] [Substituted by M.P. Act of 16 of 1994.] of all or any of the returned candidates to be void; or(c)declaring the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected or [nominations] [Substituted by M.P. Act of 16 of 1994.].
