Legal Document View

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
[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Punjab - Subsection

Section 121(2)(a) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(a)if it finds, after such inquiry as it may deem necessary that a failure of justice has occurred, set aside the said election, and a fresh election shall thereupon be held;