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[Cites 0, Cited by 4] [Section 31(7)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(7)(b) in The Gujarat Panchayats Act, 1993

(b)If, in any case to which clause (a) does not apply, the validity of an election is in dispute between two or more candidates, the Judge shall after a scrutiny and computation of the votes recorded in favour of each candidate, declare the candidate who is found to have the greatest number of valid votes in his favour to have been duly elected: