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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in Chandigarh Panchayat Election Rules, 1994

(2)Death of contesting candidate. - In case death of any contesting candidate takes place and such information has been received by Returning Officer before commencement of poll and on being satisfied about death of candidate, the Returning Officer shall countermand the poll of that constituency immediately under intimation to Election Commission.The Returning Officer shall commence the election process as afresh provided no fresh nomination paper shall be entertained for the purpose of the election of said Constituency.