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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)a declaration that the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of all or any of the returned candidates is void; and