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[Cites 0, Cited by 0] [Section 441B(1)] [Section 441B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441B(1)(d) in The M.P. Municipal Corporation Act, 1956

(d)that the result of the election or [nominations] [Substituted by M.P. Act of 16 of 1994.], in so far as it concerns a returned candidate has been materially affected-
(i)by the improper acceptance of any [nominations] [Substituted by M.P. Act of 16 of 1994.]; or
(ii)by a corrupt practice having been committed in the interest 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 save the rules framed under [Section 14] [Substituted by M.P. Act of 18 of 1997.] in so far as they relate to preparation and revision of list of voters.