Section 21(iv) in Jammu and Kashmir Municipal Corporation Act, 2000
(iv)the publication by a candidate or his agent or by any other person with the consent of the candidate or his election agent of any statement of fact which is false, and which he either believes to be false or doesn`t believe to be true, in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal from consent of any candidate being a statement reasonable calculated to prejudice the prospects of that candidates election;
