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[Cites 0, Cited by 4] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3) in The Gujarat Panchayats Act, 1993

(3)An inquiry shall thereupon be held by the Judge and he may after such inquiry as he deems necessary, pass an order, confirming or amending the declared result, or setting the election aside. For the purposes of the said inquiry, the said Judge may exercise all the powers of a civil court, and his decision shall be conclusive.