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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(1)The petition shall be drawn up in the form of a plaint as required by the Code of Civil Procedure, 1908 (Act No. V of 1908), and shah specify with sufficient details the ground or grounds on which the election is sought to be challenged.