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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(2)The petitioner may if he so desires in addition to calling in question the election of the returned candidate claim a declaration that he himself or any other candidate has been duly elected, in which he shall join as respondent the other candidates who were duly nominated at the questioned election.