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[Cites 0, Cited by 0] [Section 60B(2)] [Section 60B] [Entire Act]

State of Tamilnadu - Subsection

Section 60B(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then the District Court decide that the election of the returned candidate is not void.