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State of Uttar Pradesh - Section

Section 66 in Uttar Pradesh Municipal Corporation Act, 1959

66. Petition when to be dismissed.

- If an election petition has not been presented within the time allowed by this Act or it does not comply with any provisions made under Section 79 relating to deposit of security or the necessary court-fee payable thereon is not furnished within the time allowed therefor it shall forthwith be rejected by the District Judge.