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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(1)(b) in Haryana Municipal Corporation Election Rules, 1994

(b)that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a majority, of the valid votes, the Tribunal 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.