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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

State of Himachal Pradesh - Subsection

Section 174(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)declaring the election of all or any of the elected persons to be void and the petitioner or any other candidate to have been duly elected.