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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Nagaland - Subsection

Section 43(4) in Nagaland Municipal Act, 2001

(4)An election petition -
(a)Shall contain a concise statement of the material facts on which the petitioner relies,
(b)Shall, with sufficient particulars, set forth the ground or grounds on which the election is called in question, and
(c)Shall be signed by the petitioner and verified in the manner for verification of pleadings in the spirit of the code of Civil Procedure, 1908.