Section 59(2) in Mising Autonomous Council Act, 1995
(2)No election shall be called into question except on any one or more of the following grounds; namely.a. That on the date of his election the returned candidate was not qualified or disqualified, to be chosen to fill the seat in the Village Council or the General Council, as the case may be.b. That corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the returned candidate or his election agent.Explanation: - Corrupt practice shall mean any of the corrupt practices specified in section 123 of the Representation of Peoples Act, 1951 (Central Act 43 of 1951)c. That any nomination has been improperly rejected.d. That the result of the election in so far as it concerns the returned candidate has been materially affected.i. By the improper acceptance of any nomination, orii. By any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent, oriii. By improper reception, refusal or rejection of any vote, oriv. By reception of any vote which is void, orv. By any non-compliance with the provisions of this act, or of any rules or order made there under.
