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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(1)(b) in The Goa Panchayat Raj Act, 1994

(b)that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a majority of the valid votes; the prescribed authority shall after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.