Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(5) in The Gujarat Panchayats Act, 1993

(5)All election petitions received under sub-section (1)-
(a)in which the validity of the election of members to represent the same electoral division is in question, shall be heard by the same Judge, and
(b)in which the validity of the election of the same member elected to represent the same electoral division is in question, shall be heard together.