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[Cites 0, Cited by 3] [Section 15(5)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(5)(a) in The Maharashtra Village Panchayats Act, 1959

(a)If on holding such enquiry the Judge finds that a candidate has for the purpose of the election committed a corrupt practice within the meaning of subsection (6) [* * *] [The words 'or submitted a false claim or a false Caste Certificate' were deleted by Maharashtra 37 of 2007, Section 4, w.e.f. 21.12.2006.] he shall declare the candidate disqualified for the purpose of that election and of such fresh election as may be held under [sub-section (2)] [These words, brackets and figure were substituted for the word and figures 'section 17' by Maharashtra 36 of 1965, Section 9(3).] and shall set aside the election of such candidate if he has been elected.