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[Cites 0, Cited by 0] [Section 62B(1)] [Section 62B] [Entire Act]

State of Tamilnadu - Subsection

Section 62B(1)(d) in The Coimbatore City Municipal Corporation Act, 1981

(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;
(iv)by the non-compliance with the provisions of this Act or any rules or orders made thereunder, the District Court shall declare the election of the returned candidate to be void.