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[Cites 0, Cited by 5] [Section 27(5)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)If in any case to which clause (a) does not apply, the validity of an election is in dispute between two or more candidates, the Judge, after a scrutiny and computation of the votes recorded in favour of each candidate, is of opinion that in fact any candidate in whose favour the declaration is sought has received the highest number of the valid votes, the Judge shall after declaring the election of the returned candidate to be void declare the candidate in whose favour the declaration is sought, to have been duly elected: