Section 441B(2) in The M.P. Municipal Corporation Act, 1956
(2)If in the opinion of the Court a returned candidate has been guilty by an agent of any corrupt practice, but the Court is satisfied-(a)that no such corrupt practice was committed at the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] by the candidate, and every such corrupt practice was committed contrary to the instructions, and without the consent of the candidate;(b)that the candidate took all reasonable means for preventing the commission of corrupt practices at the election or [nominations] [Substituted by M.P. Act of 16 of 1994.]: and(c)that in all other respects the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] was free from any corrupt practice on the part of the candidate or any of his agents.then, the Court may decide that the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] of the returned, candidate is not void.
