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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1)(d) in The Chhattisgarh Municipalities Act, 1961

(d)that the result of the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.], in so far as it concerns a returned candidate, has been materially affected-
(i)by the improper acceptance of any nomination; or
(ii)by the improper acceptance or refusal of any vote or reception of any vote which is void; or
(iii)by the non-compliance with the provisions of this Act or of any rules or orders made thereunder save the rules framed under [Section 32] [Substituted by M.P. Act No. 18 of 1997.] in so far as they relate to preparation and revision of list of voters;