Section 132 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
132. Grounds for declaring election to be void.
- If the Election Court is of opinion-(1)that the existence of all or any of the grounds specified in the Act, or rules has been established; or(2)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act, then the Election Court may declare the election of the returned candidate to be void.
