Section 21 in The Delhi Municipal Corporation Act, 1957
21. Finality of decisions.
(1)An order of the court of the district judge on an election petition shall be final and conclusive.(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
