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[Cites 0, Cited by 3] [Section 139(1)] [Section 139] [Entire Act]

State of Bihar - Subsection

Section 139(1)(d) in The Bihar Panchayat Raj Act, 2006

(d)that the result of the election, in so far 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 an agent; or
(iii)by the improper reception, refusal or rejection of any vote or reception of any vote which is void; or
(iv)by any non-compliance with the provisions of this Act or of any Rules or orders made thereunder; the prescribed authority shall declare the election of the returned candidate to be void.