Section 151(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If any person who has filed an election petition has, in addition tocalling in question the election of the returned candidate, claimed a declarationthat he himself or any other candidate has been duly elected and the court is ofopinion,-(a)that in fact the petitioner or such other candidate received amajority of the valid votes; or(b)that but for the votes obtained by the returned candidate bycorrupt practices the petitioner or such other candidate would haveobtained a majority of the valid votes, the court shall, after declaring theelection of the returned candidate to be void, declare the petitioner or suchother candidate as the case may be, to have been duly elected.
