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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)If there be only two candidates contesting the election in dispute and the election petition contains a claim by one of the candidates for declaring him elected, the Election Tribunal may, while deciding upon the election petition, declare such candidate duly elected ;