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[Cites 0, Cited by 0] [Section 51B(2)] [Section 51B] [Entire Act]

State of Tamilnadu - Subsection

Section 51B(2)(c) in Tamil Nadu District Municipalities Act, 1920

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then the District Judge may decide that the election of the returned candidate is not void.