101. Grounds for which a candidate other than the returned candidate may be declared to have
been elected.—If any person who has lodged a petition has, in addition to calling in question the election
of the returned candidate, claimed a declaration that he himself or any other candidate has been duly
elected and 1[the High Court] is of opinion—
(a) that in fact the petitioner or such other candidate received a majority of the valid votes; or
(b) that but for the votes obtained by the returned candidate by corrupt 2*** practices the
petitioner or such other candidate would have obtained a majority of the valid votes,
1
[the High Court] shall, after declaring the election of the returned candidate to be void declare the
petitioner or such other candidate, as the case may be, to have been duly elected.
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