Section 12C(4)(ii) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 2] [Section 12C(4)] [Section 12C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12C(4)(ii) in The U.P. Panchayat Raj Act, 1947

(ii)setting aside the election, or declaring the election to be void or declaring the applicant to be duly elected or any other relief that may be granted to the petitioner, have such powers and authority as may be prescribed.

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State of Uttar Pradesh - Subsection

Section 12C(4)(ii) in The U.P. Panchayat Raj Act, 1947