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State of Karnataka - Section

Section 22 in Karnataka Municipalities Act, 1964

22. Relief that may be claimed by the petitioner.

(1)A petitioner may claim,-
(a)a declaration that the election of all or any of the returned candidates, is void, and
(b)in addition thereto, a further declaration that he himself or any other candidate has been duly elected.
(2)The expression "returned candidate" means a candidate who has been declared as duly elected.