Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 441D(2)] [Section 441D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441D(2)(b) in The M.P. Municipal Corporation Act, 1956

(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes,