Section 10 in Ladakh Autonomous Hill Development Councils Act, 1997
10. Publication of results of elections.
- Where an election is held for the purpose of constituting a new Council there shall be notified by the Government Gazette, as soon as may be, after the result of the elections in all the constituencies, other than those in which polls could not be taken for any reason on the date originally fixed under section 8, [upon issue of notification of election results] [Substituted by Act XVII of 2002] the Council shall be deemed to be duly constituted.
