Section 476(2)(a) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 476(2)] [Section 476] [Entire Act]

State of Bihar - Subsection

Section 476(2)(a) in The Bihar Municipal Act, 2007

(a)Where the petitioner, in addition to claiming a declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidates had been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 476(2)(a) in The Bihar Municipal Act, 2007