Section 62(2) in Gauhati Municipal Corporation Act, 1971
(2)If in the opinion of the District Judge, the agent of a returned candidate has been guilty 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 order; 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;than the District Judge may decide that the election of the returned candidate is not void,
