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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)On such an application being made the Returning Officer or such other officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in to if it appears to him to be frivolous or unreasonable.