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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(4)If there is no contesting candidate then too the facts shall be reported to State Government which may direct that the seat or seats be left unfilled or that fresh proceedings be taken to fill the same.