Section 98 in The Representation Of The People Act, 1951.
98. Decision of the High Court. At the conclusion of the trial of an election petition 2[ the High Court] shall make an order-
(a) dismissing the election petition; or
(b) declaring the election of 3[ all or any of the returned candidates] to be void; or
(c) declaring the election, of 3[ all or any of the returned candidates] to be void and the petitioner or any other candi- date to have been duly elected; 4[ 4[