Section 16(2)(a) in The Goa Panchayat Raj Act, 1994

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State of Goa - Subsection

Section 16(2)(a) in The Goa Panchayat Raj Act, 1994

(a)where the petitioner, in addition to claiming a declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and

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State of Goa - Subsection

Section 16(2)(a) in The Goa Panchayat Raj Act, 1994