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State of Maharashtra - Section

Section 27 in The Maharashtra District Planning Committee (Election) Rules, 1999

27. Uncontested elections.

- If, after the expiry of the period within which candidatures may be withdrawn under sub-rule (2) of rule 22. the number of candidates in the constituency whose nominations have been accepted is equal to or less than the number of seats to be filled, the Returning Officer shall forthwith declare such candidate or all such candidates to be duly elected to fill the seat or the relevant number of seats, as the case may be. and shall complete and certify the declaration in Form IV.