Section 35 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
35. Relief that may be claimed by the petitioner.
- A petitioner may claim either of the following declarations-(a)that the election of the returned candidate is void ;(b)that the election of the returned candidate is void and that he himself or any other candidate has been duly elected.
