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Bombay HC: Plea Challenging Rejection of Nomination Papers Cannot be Entertained - (18 Jan 2021)

ELECTION

Bombay High Court has held that a writ petition under Article 226 of the Constitution of India, 1949 challenging the rejection of nomination papers by the Returning Officer cannot be entertained as it is not a step in facilitating the Gram Panchayat election process.

Tags : BOMBAY HIGH COURT   GRAM PANCHAYAT ELECTION PROCESS  

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