Section 16 in The Manipur (Hill Areas) District Councils Act, 1971
16. Grounds on which an election may be called in question.-
The election of a returned candidate may be called in question on any one or more of the following grounds, namely:-(a)that on the date of his election the returned candidate was not qualified to be elected, or he was disqualified for being elected, as a member under this Act; or(b)that the nomination paper of any candidate at the election has been improperly rejected; or(c)that the result of the election has been materially affected by the improper acceptance of a nomination paper or by the improper acceptance or refusal of a vote or by any other cause.
