Section 441B(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Subject to the provisions of sub-section (2), if the Court is of the opinion-(a)that on the dale of his election or nominations a returned candidate was not qualified or was disqualified, to be chosen as a Mayor or a Councillor; 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 or nominations, in so far as it concerns a returned candidate has been materially affected-(i)by the improper acceptance of any nominations; or(ii)by a corrupt practice having been committed in the interest 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 save the rules framed under Section 14 in so far as they relate to preparation and revision of list of voters.the Court shall declare the election of the returned candidate to be void.
