Section 84B(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(2)Grounds for declaring election to be void:-(a)that on the of his election, the elected candidate was not qualified or was disqualified to be chosen to fill the seat; or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the elected candidate or his election agent; or(c)that any nomination has been improperly rejected; or(d)that the result of the election in so far as it concerns a elected candidate has been materially affected:-(i)by improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest of the elected candidate by a person other than that candidate or his election agent or a person acting with the consent of such candidate or his election agent; or(iii)by the improper receipt, 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 the Act or any rules or orders made thereunder.
