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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(2)Every petition under sub-rule (1) shall be presented in person by the petitioner or if there are more signatories to the petition, then by any one or more of them.