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[Cites 0, Cited by 1] [Section 178(1)] [Section 178] [Entire Act]

State of Kerala - Subsection

Section 178(1)(d) in Kerala Municipality 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 an agent other than 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 noncompliance with the provisions of this Act or of any rules or orders made there under, the court shall declare that the election of the returned candidate to be void.