Section 89(1) in The Orissa Municipal Corporation Act, 2003
(1)Subject to the provision of Sub-section (2) if the District Judge is of the opinion -(a)that on the date of the election, a returned candidate was not qualified or was disqualified to be chosen as a Corporator under the provisions of this Act; or(b)that any corrupt practice has been committed by a return candidate or his agent or by any other person with the consent of a returned candidate or his agent; or(c)that any nomination paper has been improperly rejected; or(d)that the result of the election in so far as it concerns a return candidate has been materially affected -(i)by the improper acceptance of any nomination, or(ii)by any corrupt practice committed in the interests of the returned candidate by a person other than that candidate or his agent, or a person acting with the consent of such candidate or his agent, or(iii)by the improper acceptance, refusal of any vote or rejection of any vote which is void, or(iv)by the non-compliance with the provisions of this Act or any rules or orders made thereunder,he shall declare the election of the returned candidate void.
