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State of Uttar Pradesh - Section

Section 14 in U.P. Kshettra Panchayats (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1994

14. Uncontested election and declaration of result.

- If only one candidate is duty nominated under sub-rule (9) of Rule 11 or if as a result of withdrawals under Rule 12 there is only one candidate left the Returning Officer shall forthwith declare such candidate to be duly elected to the office of Pramukh and cause a copy of such declaration to be affixed at such prominent place at the headquarters of the Kshettra Panchayat as he may think proper and also report the result to the District Magistrate and the State Election Commission.