Section 403(5)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

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State of Gujarat - Subsection

Section 403(5)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)if after holding such enquiry the Judge is of opinion-

(i)that the candidate in whose favour the declaration is sought has received a majority of the valid votes, or

(ii)that but for the votes obtained by the returned candidate by corrupt practices, such candidate would have obtained a majority of the valid votes.