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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1)(f) in Rajasthan Municipalities Act, 2009

(f)that, but for the votes obtained by the returned candidate by corrupt piactices, the petitioner or some other candidate would have obtained a majority of .the valid votes.