Section 17(1) in Haryana Municipal Corporation Act, 1994
(1)Subject to the provisions of sub-section (2), if the authority as may be prescribed, is of the opinion -(a)that on the date of his election a returned candidate was not qualified or was disqualified, [to be chosen as a Mayor or member] [Substituted 'to be chosen as a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.]; 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 a person other than the 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 any rules or orders made thereunder, such authority shall declare the election of the returned candidate to be void.
