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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(6) in The U.P. Antarim Zila Parishad Act, 1958

(6)The manner of election, declaration of the result of election, notification of the name of person elected as Adhyaksha and settlement of disputes arising out of or relating to the election shall be prescribed by rules make under this Act.