Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of West Bengal - Subsection Section 77(4) in The West Bengal Municipal Elections Act, 1994 (4)If the District Judge is satisfied that no ground exists for setting aside the election or modifying the results thereof, he shall confirm the election.
