Section 51B(1) in Tamil Nadu District Municipalities Act, 1920
(1)Subject to the provisions of sub-section (2), if the District Judge is of opinion -(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as [chairman or councillor] [Added by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).] under this Act, or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent, or(c)that any nomination paper has been improperly rejected, or(d)that the result of the election, insofar as it concerns a returned candidate, has been materially effected-(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 District Judge shall declare the election of the returned candidate to be void.
