Section 301(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

State of Himachal Pradesh - Subsection

Section 301(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)without prejudice to the generality of the provisions of this clause any such person as is referred to therein who -

(i)threatens any candidate or any person in whom a candidate is interested, with injury of any kind including social ostracism and ex-communication or expulsion from any caste or community ; or

(ii)induces or attempts to induce a candidate of an elector of the municipal area to believe that he, or any person in whom he is interested, will become or will be rendered an object of divine displeasure or spiritual censure,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 301(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994