Section 27(3) in Telangana District Boards Act, 1955
(3)If in the opinion of the Tribunal, a returned candidate has been guilty by an agent other than his election agent, of any corrupt practice but the Tribunal is satisfied-(a)that no such corrupt practice was committed at the election by the candidate or his election agent, and every such corrupt practice was committed contrary to the orders, and without the sanction or connivance, of the candidate or his election agent;(b)that all such corrupt practices were of a trivial and limited character or took the form of customary hospitality which did not affect the result of the election;(c)that the candidate and his election agent took all reasonable means for preventing the commission of corrupt or illegal practices at the election; and(d)that in all other respects the election was free from any corrupt or illegal practice on the part of the candidate or any of his agents;then the Tribunal may decide that the election of the returned candidate is not void.
