Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(5)(a) in The Gujarat Municipalities Act, 1963

(a)If the Judge is satisfied-
(i)that on the date of the election, the elected candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act; or
(ii)that any corrupt practice has been committed by the elected candidate or his election agent or by any other person with the consent of the elected candidate or his election agent; or
(iii)that any nomination has been improperly rejected; or
(iv)that the result of the election, in so far as it concerns the elected candidate, has been materially affected by the improper acceptance of any nomination or by any corrupt practice committed in the interests of the elected candidate by an agent other than his election agent, or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or by any non-compliance with the provisions of this Act of any rules or orders made under this Act.