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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 122(3)(c) in Arunachal Pradesh Panchayat Raj Act, 1997

(c)The decision of the Election Tribunal made under Clause (a) of this sub-section shall be final.