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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(a) in Gujarat Panchayats Act, 1961

(a)where the petitioner in addition to challenging the validity of the election of all or any of the returned candidates, claims a further relief that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner and where no such further relief is claimed, all the returned candidates, and