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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan District Boards Act, 1954

(2)The petition may be presented by any candidate in whose favour votes have been recorded and who claims in the petition to be declared elected in the room of the person whose election is questioned or by any elector of the constituency or by a person who claims that his nomination paper was improperly rejected.