Section 6(1A)(a) in Gujarat Panchayats (Amendment) Act, 1965

[Cites 0, Cited by 0] [Section 6(1A)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1A)(a) in Gujarat Panchayats (Amendment) Act, 1965

(a)where the applicant in addition to challenging the validity of the ejection of all or any of the returned candidates, claims a further relief that he himself or any other candidate has been duly elected, all the contesting candidates other than the applicant and where no such further relief is claimed, all the returned candidates, and

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State of Gujarat - Subsection

Section 6(1A)(a) in Gujarat Panchayats (Amendment) Act, 1965