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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan District Boards Act, 1954

(1)The petition shall be presented together with a deposit of fifty rupees as security for costs within fifteen days after the day on which the result of the election was announced and shall specify the ground or grounds on which the election of the respondent is questioned and shall contain a summary of the circumstances alleged to justify the election being questioned on such grounds.