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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Himachal Pradesh - Subsection

Section 295(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Where an election petition has not been dismissed under section 286, the authorised officer shall inquire into the election petition and at the conclusion of the inquiry shall make an order -
(a)dismissing the election petition ;or
(b)setting aside the election.