Section 104 in The Bihar Municipal Election Rules, 2007
104. Reliefs to be claimed and grounds therefor.
- The petitioner may if he so desires, in addition to calling in question the election of a returned candidate, claim a declaration that he himself or other candidate has been duly elected; but such a declaration shall only be claimed on one or other of the following grounds, namely(a)that the petitioner or such other candidate in fact received a majority of valid votes; or(b)that, but for the votes obtained by the returned candidate by corrupt or illegal practices, the petitioner such other candidate would have obtained a majority of valid votes; or(c)that, but; for improper acceptance or rejection of any nomination, the petitioner or such other candidate would have been entitled to be declared to have been duly elected.
