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[Cites 0, Cited by 2] [Section 103] [Entire Act]

State of Kerala - Subsection

Section 103(b) in Kerala Panchayat Raj Act, 1994

(b)that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a majority of the valid votes, the court shall after declaring the election of the returned candidate to be void declared the petitioner or such other candidate, as the case may be, to have been duly elected.