Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan District Boards Act, 1954

(2)An election petition, and any application relating to the hearing of an election petition may be presented to such District Judge or to a Munsif within whose jurisdiction the constituency concerned or any part thereof is situated.