Section 21 in Karnataka Agricultural Produce Marketing Act 1966
21. Grounds for declaring election to be void.
- If the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] is of opinion,-(a)[XXX ] [Omitted by Act 38 of 2013 w.e.f. 16.3.2013](b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the returned candidate or his election agent; or(c)that any nomination 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 interest of the returned candidate by a person other than that candidate or his election agent or a person acting with the consent of such candidate or his election agent: or(iii)by the improper reception refusal or rejection of any vote or the reception of any vote which is void; or(iv)by any non-compliance with the provisions of this Act or any rules or orders made under this Act,the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] shall declare the election of any or all of the returned candidates to be void.
