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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)No election of a Councillor shall be called in question except by an election petition presented to the District and Sessions Judge or any other Judge designated for this purpose hereinafter in this Chapter referred to as the prescribed authority within thirty days from the date of the publication of the results of the election under section 13.