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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(5)(b) in The Chhattisgarh Municipalities Act, 1961

(b)set forth with sufficient particulars, the ground or grounds on which the election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] is called in question;