Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Punjab - Subsection Section 48(2) in Chandigarh Panchayat Election Rules, 1994 (2)An election petition calling in question any election may be presented on the grounds specified in sub-rule (1) of rule 49 by any candidate at such election.
