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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1)(d) in The West Bengal Panchayat Elections Act, 2003

(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 made under this Act, the Court shall declare the election of the returned candidate to be void.