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Section 16 — Relief that may be claimed by the petitioner.

The Delhi Municipal Corporation Act, 1957
(1) A petitioner may claimβ€” (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 whose name has been published in the Official Gazette under section 14.
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