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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(d) in Haryana Municipal Corporation Act, 1994

(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.