Section 43(1)(a) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

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State of Uttar Pradesh - Subsection

Section 43(1)(a) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(a)any decision, made by the Returning Officer under the provision of these rules, shall, in so far as it determines the question between those candidates, be effective also for the purpose of petition, and

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State of Uttar Pradesh - Subsection

Section 43(1)(a) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994