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State of Jammu-Kashmir - Section

Section 14 in The Jammu and Kashmir Panchayati Raj Rules, 1996

14. Uncontested elections.

- After the expiry of date of withdrawal, if number of contesting candidates in a constituency is only one, the Returning Officer shall forthwith declare such candidate as having been duly elected to such Panchayat Halqa/Constituency, as the case may be.