Section 19(1) in The U.P. Municipalities Act, 1916
(1)The election of any person as a member of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be questioned by an election petition on the ground, -(a)that such person committed during or in respect of the election proceedings a corrupt practice as defined in Section 28;(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes, or any other reason was not duly elected by a majority of lawful votes;(c)[ that such person was not qualified to be nominated as a candidate for election or that the nomination paper of the petitioner was improperly rejected.] [Inserted by U.P. Act No. 7 of 1949.]
