Section 106(2)(a) in The Bihar Panchayat Election Rules, 2006

[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Bihar - Subsection

Section 106(2)(a) in The Bihar Panchayat Election Rules, 2006

(a)Where the petitioner, claims to declare the election of all or any of the returned candidate as void in addition to his/her claim for any other candidate to be legally elected, in such a case all the contesting candidates other than the petitioner; and where no such additional claim has been made, all the candidates, and,

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State of Bihar - Subsection

Section 106(2)(a) in The Bihar Panchayat Election Rules, 2006