(1)Subject to the provisions of sub-section (2), if the District Judge is of opinion -(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as a member under this Act, or(b)that any corrupt practice has been committed by a 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 insofar 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 a person other than that candidate or his agent or a person acting with the consent of such candidate or agent, or(iii)by the improper acceptance or refusal of any vote or reception of any vote which is void; or(iv)by the non-compliance with the provisions of this Act or of any rules or orders made thereunder, the Court shall declare the election of the returned candidate to be void.
