Section 27(2) in Telangana District Boards Act, 1955
(2)Subject to the provisions of sub-section (3) If the Tribunal is of opinion-(a)that the election of a returned candidate has been procured or induced, or the result of the election has been materially affected, by any corrupt or illegal practice; or(b)that any corrupt practice specified in the rules made under section 200 has been committed by a returned candidate or his agent or by any other person with the connivance of a returned candidate or his agent; or(c)that the result of the election has been materially affected by the improper reception of any vote which is void, or by any non-compliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act or of any other Act or rules relating to the election, or by any mistake in the use of any prescribed form;the Tribunal shall declare the election of the returned candidate to be void.
