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[Cites 0, Cited by 1] [Section 35(1)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1)(d) in Karnataka Municipal Corporations Act, 1976

(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected,-
(i)by the improper acceptance of any nomination; or
(ii)by any corrupt practice committed in the interests of the returned candidate by an agent other than his election agent; or
(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or
(iv)by any non-compliance with the provisions of this Act or of any rules or orders made thereunder, the court shall declare the election of the returned candidate to be void.