Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in Karnataka Municipalities Act, 1964

(2)An election petition calling in question any such election may be presented on one or more of the grounds specified in section 23,-
(a)by any candidate at such election, or
(b)by any voter of the division concerned.