Section 79 in Greater Hyderabad Municipal Corporation Act, 1955
79. Grounds for declaring election to be void.
(1)If the Tribunal is of opinion that the election has not been a free election by reason that bribery, undue influence or group intimidation has extensively prevailed at the election, the Tribunal shall declare the election as a whole to be void:[***] [Omitted 'Proviso' by Act No.5 of 1969.]Explanation. - In this section,-(a)the expressions 'bribery' and 'undue influence' have the meanings given to them in section 17;and(b)the expression 'group intimidation' means any interference or attempt to interference by a community, group or section with the free exercise by another community, group or section of the right to vote or refrain from voting by intimidation, coercion, social or economic boycott, threat of such boycott or other similar means.(2)Subject to the provisions of sub-section (3), if the Tribunal is of opinion-(a)that the election of a returned candidate has been procured or induced or the result of the election has been materially affected, by any corrupt or illegal practice;or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the connivance of a returned candidate or his agent;or(c)that the result of the election has been materially affected by the improper reception or refusal of a vote or by the reception of any vote which is void, or by any noncompliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act or of any other Act or rules relating to election, or by any mistake in the use of any prescribed form;(d)that on the date of his election a returned candidate was disqualified to be elected as a [Member] [['Throughout the ActFor Substituted
