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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(d) in The Delhi Municipal Corporation Act, 1957

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