Section 19(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1)(c) in The U.P. Municipalities Act, 1916

(c)[ that such person was not qualified to be nominated as a candidate for election or that the nomination paper of the petitioner was improperly rejected.] [Inserted by U.P. Act No. 7 of 1949.]

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State of Uttar Pradesh - Subsection

Section 19(1)(c) in The U.P. Municipalities Act, 1916