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[Cites 0, Cited by 0] [Section 119(4)] [Section 119] [Entire Act]

State of Sikkim - Subsection

Section 119(4)(b) in Sikkim Panchayat Act, 1993

(b)setting aside the election to be void or declaring applicant to be duly elected or any other relief that may be granted to the petitioner, have such powers and authority as may be prescribed.