Section 441D(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)At the conclusion of the trial of an election petition, the Court shall make an order-(a)dismissing the election petition; or(b)declaring the election or nominations of all or any of the returned candidates to be void; or(c)declaring the election or nominations of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected or nominations.
