Section 17(1) in The Delhi Municipal Corporation Act, 1957
(1)Subject to the provisions of sub-section (2) if the court of the district judge is of opinion(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as a councillor [***] [The words "or" as the case may be as an alderman omitted by Act 67 of 1993, section 23 (w.e.f. 1-10-1993)] under this Act, or (b) that any corrupt practice has been committed by a returned 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 returned 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 agent, or(iii)by the improper acceptance or refusal of any vote or reception of any vote which is void, or(iv)by the non-compliance with the provisions of this Act or of any rules or orders made thereunder, the court shall declare the election of the return candidate to be void.
