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[Cites 0, Cited by 10] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3) in Karnataka Panchayat Raj Act, 1993

(3)Every election petition shall be accompanied by as many copies thereof as there are respondents mentioned in the petition and every such copy shall be attested by the petitioner under his own signature to be true copy of the petition.Explanation. - The expression "returned candidate" means a candidate who has been declared as duly elected.