Section 21(2) in The Delhi Municipal Corporation Act, 1957
(2)An election of a councillor [***] [[The words "or" an alderman omitted by Act 67 of 1993, section 24 (w.e.f. 1-10-1993)]] not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.Corrupt practices and electoral offences
