Section 93(1) in The West Bengal Panchayat Elections Act, 2003
(1)Subject to the provisions of sub-section (2) if the Court is of opinion -(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act;(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of a returned candidate or his election agent; or(c)that any nomination 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 an agent other than 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 of any rules made under this Act, the Court shall declare the election of the returned candidate to be void.
