Section 174(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 174(2)] [Section 174] [Entire Act]

State of Himachal Pradesh - Subsection

Section 174(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording-

(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice; and

(ii)the name of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and

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State of Himachal Pradesh - Subsection

Section 174(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994