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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in Karnataka Panchayat Raj Act, 1993

(3)A petitioner may, in addition to claiming a declaration that the election of all or any of the returned candidate is void , claim a further declaration that he himself or any other candidate has been duly elected.