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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(1) in The Bihar Municipal Election Rules, 2007

(1)An Election Petition shall contain a concise statement of the material facts on which the petitioner relies and shall where necessary, be divided into paragraph numbered consecutively. It shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908, for the verification of pleadings.