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State of Himachal Pradesh - Section

Section 50 in Himachal Pradesh Municipal Election Rules, 2015

50. Contested and un-contested elections.

(1)Subject to the provisions of rule 49, if there is only one contesting candidate in the field, the Returning Officer shall forthwith declare such candidate duly elected to fill the office and issue a declaration in form-33. If there is no contesting candidate in the field, the Returning Officer shall report the matter to the Commission with a view to take further action accordingly.
(2)If the number of contesting candidate in the field is more than one, a poll shall be taken on the date specified under rule 35.