Section 119(1)(b) in Sikkim Panchayat Act, 1993

[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Sikkim - Subsection

Section 119(1)(b) in Sikkim Panchayat Act, 1993

(b)that the result of the election has been materially affected:-

(i)by the improper acceptance or rejection of any nomination;

(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.