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[Cites 0, Cited by 1] [Section 259(1)] [Section 259] [Entire Act]

State of Tamilnadu - Subsection

Section 259(1)(d) in Tamil Nadu Panchayats Act, 1994

(d)that the result of the election insofar 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 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, the Court shall declare the election of the returned candidate to be void.