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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(1) in Haryana Panchayati Raj Election Rules, 1994

(1)If for any seat, after the date and time fixed for withdrawal of nomination paper, there remains only one candidate whose nomination paper is found valid, the Returning Officer (Panchayat) shall forthwith declare the candidate duly elected to fill the seat and inform the State Election Commissioner through District Election Officer (Panchayat).