Section 272(2)(a) in The Haryana Municipal Act, 1973

[Cites 0, Cited by 0] [Section 272(2)] [Section 272] [Entire Act]

State of Haryana - Subsection

Section 272(2)(a) in The Haryana Municipal Act, 1973

(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -

(i)a finding whether any corrupt practice has or has not been proved to having been committed at the election, and the nature of that corrupt practice; and

(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that corrupt practice; and

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State of Haryana - Subsection

Section 272(2)(a) in The Haryana Municipal Act, 1973