Section 51B(2) in Tamil Nadu District Municipalities Act, 1920
(2)If, in the opinion of the District Judge, a returned candidate has been guilty by an agent, of any corrupt practice, but the Judge is satisfied -(a)that no such corrupt practice was committed at the election by the candidate and every such corrupt practice was committed contrary to the orders, and without the consent of the candidate;(b)that the candidate took all reasonable means for preventing the commission of corrupt practices at the election; and(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then the District Judge may decide that the election of the returned candidate is not void.[Corrupt practices] [This heading with section 51C was inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).]
