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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(4) in The U.P. Municipalities Act, 1916

(4)The person whose election is questioned and, where the petitioner claims that any other candidate should be declared elected in the room of such person, every unsuccessful candidate who is not a petitioner in the petition shall be made a respondent to the petition.] [Substituted by U.P. Act No. 26 of 1964.]