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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in The Gujarat Municipalities Act, 1963

(3)All applications received under sub-section (1)-
(a)in which the validity of the election of councillors elected to represent the same ward is in question shall be heard by the same judge; and
(b)in which the validity of the election of the same councillor elected to represent the same ward is in question shall be heard together.