Section 19(1) in Karnataka Panchayat Raj Act, 1993
(1)Subject to the provisions of sub -section (2) if the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] is of opinion,-(a)that on date of his election a returned candidate was not qualified, or was disqualified, to be chosen as a member under this Act; or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent; or(c)that any nomination paper has been improperly rejected; or(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 [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] shall declare the election of the returned candidate to be void.
