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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Nagaland - Subsection

Section 47(1) in Nagaland Municipal Act, 2001

(1)At the conclusion of the trial of an election petition, the Election Tribunal shall make an order -
(a)Dismissing the election petition; or
(b)Declaring the election of all or any of the returned candidates to be void; or
(c)Declaring the election of all or any of the returned candidates to be void and the petitioner and any other candidates to have been duly elected.