In addition to the corrupt practices mentioned in Section 28 of the Madhya Pradesh Municipalities Act, 1961, the following practices is specified to be corrupt practices, namely :-(a)personation at elections as defined in Section 171-D of the Indian Penal Code, 1860;(b)the employment or connivance at the employment of any municipal officer or servant as an agent for canvassing;(c)acting of any municipal officer or servant as an agent in connection with the election of the candidate.
