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 67] [Entire Act]

State of Tripura - Subsection

Section 67(2) in Tripura Municipal Act, 1994

(2)If there be only two candidates contesting the election in dispute and the election petition contains claim by one of the candidates for declaring him elected, the District Judge may, while deciding upon the election petition, declare such candidate duly elected.