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[Cites 0, Cited by 2] [Section 12] [Entire Act]

UT Ladakh - Subsection

Section 12(1) in Ladakh Autonomous Hill Development Councils Act, 1997

(1)No election shall be called in question except by an election petition presented in such manner as may be prescribed and before such authority as may be appointed by Government, from time to time, by notification in the Government Gazette:Provided that no person below the rank of a District Judge shall be appointed for the purpose of this section.