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State of Telangana - Section

Section 25 in Telangana District Boards Act, 1955

25. Decision of the Tribunal.

- At the conclusion of the trial of an election petition, the Tribunal shall make an order-
(a)dismissing the election petition; or
(b)declaring the election of the returned candidate to be void; or
(c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected; or
(d)declaring the election to be wholly void.