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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(1)Any Pradhan of Gaon Subha within the Block may be nominated as a cadidate by presenting either himself or by a proposer who must be a Pradhan of Gaon Sabha within the Block a nomination paper in Form 2 signed by the proposer and the candidate, The nomination paper shall be presented to the Returning Officer within the hours specified in the notice under rule 4 and a written acknowledgment of the receipt of the nomination paper specifying the time of receipt shall be forth with be given by the Returning Officer to the presenter of the nomination paper, Any nomination paper received after the expiry of time fixed for the making shall frothwith be rejected.