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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)in which the validity of the election of Councillors to represent the same electoral division is in question, shall be heard by the same judge; and