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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 74(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)The place of enquiry shall be headquarters of the Election Tribunal concerned to whom the petition is made:Provided that the Election Tribunal to whom the petition is made, may on being satisfied that special circumstances exist rendering it desirable that the enquiry should be held elsewhere, fix some other convenient place for this purpose.