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[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Mizoram - Subsection

Section 181(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)that, but for votes obtained for the returned candidate by corrupt or illegal practices the petitioner would have obtained a majority of the valid votes.