Section 12C(1)(a) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 4] [Section 12C(1)] [Section 12C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12C(1)(a) in The U.P. Panchayat Raj Act, 1947

(a)the election has not been a free election by reason that the corrupt practice of bribery or undue influence has extensively prevailed at the election, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 12C(1)(a) in The U.P. Panchayat Raj Act, 1947