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[Cites 0, Cited by 0] [Section 441D(1)] [Section 441D] [Entire Act]

State of Chattisgarh - Subsection

Section 441D(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)declaring the election or nominations of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected or nominations.