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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)that but for the vote obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes, the prescribed authority shall after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.