Section 20(4)(a) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 20(4)(a) in The Chhattisgarh Municipalities Act, 1961

(a)where the petitioner, in addition to claiming a declaration that the election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.], as the case: may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or [nominated] [Substituted by M.P. Act. No. 12 of 1995.], all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and

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State of Chattisgarh - Subsection

Section 20(4)(a) in The Chhattisgarh Municipalities Act, 1961