Section 16(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If the prescribed authority 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 Councillor; or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any person with the consent of a returned candidate or his agent; or(c)that the result of the election in so far as it concerns, 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 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 the Act or any rules or orders made there under, it shall declare the election of the returned candidate to be void.
