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[Cites 0, Cited by 1] [Section 175(1)] [Section 175] [Entire Act]

State of Himachal Pradesh - Subsection

Section 175(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)that on the date of his election the elected person was not qualified, or was disqualified to be elected under this Act; or