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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Bihar - Subsection

Section 140(1)(b) in The Bihar Panchayat Raj Act, 2006

(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 Prescribed Authority 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.