Section 21(d) in Karnataka Agricultural Produce Marketing Act 1966
(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 interest of the returned candidate by a person other than that candidate or his election agent or a person acting with the consent of such candidate or his election agent: or(iii)by the improper reception refusal or rejection of any vote or the reception of any vote which is void; or(iv)by any non-compliance with the provisions of this Act or any rules or orders made under this Act,
