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[Cites 0, Cited by 0] [Section 441D(1)] [Section 441D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441D(1)(c) in The M.P. Municipal Corporation Act, 1956

(c)declaring the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] of all or any of the returned candidates to be void and the petitioner and any other candidate to have been duly elected or [nominations] [Substituted by M.P. Act of 16 of 1994.].