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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Municipal Corporations Act, 1976

(2)An election petition may be presented on one or more of the grounds specified in section 35,-
(a)by any candidate at such election; or
(b)by any voter of the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] concerned.