Section 22(1) in The Chhattisgarh Municipalities Act, 1961
(1)Subject to the provisions of sub-section (2) if the Judge is of the opinion-(a)that on the date of his election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] a returned candidate was not qualified or was disqualified, to be chosen as a [President or a Councillor] [Substituted by M.P. Act No. 18 of 1997.], or(b)that any corrupt practice has been committed by returned candidate or his agent or by any other person with the consent of a returned candidate or his agent; or(c)that any nomination paper has been improperly rejected; or(d)that the result of the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.], in so far as it concerns a returned candidate, has been materially affected-(i)by the improper acceptance of any nomination; or(ii)by the improper acceptance or refusal of any vote or reception of any vote which is void; or(iii)by the non-compliance with the provisions of this Act or of any rules or orders made thereunder save the rules framed under [Section 32] [Substituted by M.P. Act No. 18 of 1997.] in so far as they relate to preparation and revision of list of voters;he shall declare the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of the returned candidate to be void.
