Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act] NCT Delhi - Subsection Section 19(2)(a) in The Delhi Municipal Corporation Act, 1957 (a)that in fact the petitioner or such other candidate received a majority of the valid votes, or