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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in Assam Panchayat (Constitution) Rules, 1995

(2)If there is only one valid nomination in respect of a particular election, the Deputy Commissioner or the Sub-I Divisional Officer as the case may be, or the :officer authorised in this behalf, shall declare, such candidate 'to be duly elected from' the Constituency concerned.