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[Cites 0, Cited by 0] [Section 7E(2)] [Section 7E] [Entire Act]

NCT Delhi - Subsection

Section 7E(2)(a) in The Delhi Municipal Corporation Act, 1957

(a)unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the manner prescribed by rules by reference to the qualifying date before each bye-election to fill a casual vacancy in a seat allotted to the ward; and