Section 21(1)(a) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

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

(a)that on the date of his election the returned candidate who was not qualified or was disqualified to be chosen to fill the scat under the Act; or

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