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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Mizoram - Subsection

Section 191(1)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)the election of a returned candidate has been procured or induced, or the result of the election has been materially affected by any corruption, illegal practice; or