Section 43(4)(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(4)(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)The Munsif shall declare the election of any or all of the returned candidate to be void, if any person who has lodged a petition has, in addition to calling in question the election of the returned candidate, claimed a declaration that he himself or any other candidate has been duly elected, and the Munsif is of opinion-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 43(4)(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000