Section 24(3)(a) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3)(a) in The M.P. Municipalities Act, 1961

(a)where any charge is made in the petition of any corrupt practice having been committed at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.], regarding-

(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] and the nature of that corrupt practice; and

(ii)the names of all person, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and

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State of Madhya Pradesh - Subsection

Section 24(3)(a) in The M.P. Municipalities Act, 1961