Section 111 in The Jammu and Kashmir Representation of the People Act, 1957
111. [ Communication of order of the High Court. [Section 111 substituted by Act XI of 1967.]
- The High Court shall, as soon as may be, after the conclusion of the trial of an election petition, intimate the substance of the decision to the Election Commission and the speaker or Chairman, as the case may be, of the House of the Legislature and, as soon as may be thereafter, shall send to the Election Commission an authenticated copy of the decision.]
