Section 79(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Subject to the provisions of sub-section (3), if the Tribunal is of opinion-(a)that the election of a returned candidate has been procured or induced or the result of the election has been materially affected, by any corrupt or illegal practice;or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the connivance of a returned candidate or his agent;or(c)that the result of the election has been materially affected by the improper reception or refusal of a vote or by the reception of any vote which is void, or by any noncompliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act or of any other Act or rules relating to election, or by any mistake in the use of any prescribed form;(d)that on the date of his election a returned candidate was disqualified to be elected as a [Member] [['Throughout the ActFor Substituted
