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[Cites 0, Cited by 4] [Section 27(5)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)If on holding such enquiry, the Judge finds that a candidate has, for the purpose of election, committed a corrupt practice within the meaning of sub-section (6) [or submitted a false claim or a false caste certificate] [These word were inserted by Maharashtra 34 of 2000, Section 5.], he shall declare the candidate disqualified for the purpose of that election and of such fresh election as may be held under sub-section (2) and shall set aside the election of such candidate if he has been elected.