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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4) in Rajasthan Municipalities Act, 2009

(4)Where an appeal has been preferred against an order declaring the election of all or any of the returned candidates to be void, the High Court may, on sufficient cause being shown, stay operation of the order appealed from and in such a case the order shall be deemed not to have taken effect.