Section 441B(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)If in the opinion of the Court a returned candidate has been guilty by an agent of any corrupt practice, but the Court is satisfied-(a)that no such corrupt practice was committed at the election or nominations by the candidate, and every such corrupt practice was committed contrary to the instructions, 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 or nominations: and(c)that in all other respects the election or nominations was free from any corrupt practice on the part of the candidate or any of his agents.then, the Court may decide that the election or nominations of the returned, candidate is not void.
