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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(5) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(5)Where a relief under clause (b) of sub-rule (6) is claimed every unsuccessful candidate shall also be made a respondent to the petition.