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 441(4)] [Section 441] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441(4)(a) in The M.P. Municipal Corporation Act, 1956

(a)where the petitioner, in addition to claiming a declaration that the election or [nomination] [Substituted by M.P. Act No. 16 of 1994.], as the case may be, of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected or [nomination] [Substituted by M.P. Act No. 16 of 1994.], the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates;