Section 23 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
23. support of the allegation of such corrupt practice and the particulars thereof.
Grounds for declaring elections to be void.-(1) The court shall declare theelection of the returned candidate to be void, if the court is of opinion, -(a)that on the date of his election a returned candidate was not qualifiedor was disqualified, to be chosen as a councillor under this Act, or(b)that any corrupt practice has been committed by a returnedcandidate or his election agent or by any other person with the consent of areturned candidate or his election agent, or(c)that any nomination has been improperly rejected.(d)that the result of the election, in so far as it concerns a returnedcandidate, has been materially affected,-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interests of thereturned candidate by an agent other than his election agent; or(iii)by the improper reception, refusal or rejection of any vote orthe reception of any vote which is void; or(iv)by any non-compliance with the provisions of this Act or of anyrules or orders made thereunder, the court shall declare the election ofthe returned candidate to be void.(2)If in the opinion of the court, a returned candidate has been guilty,by a person other than his election agent, of any corrupt practice, but the court issatisfied,-(a)that no such corrupt practice was committed at the election bythe candidate or his election agent and every such corrupt practice wascommitted contrary to the orders and without the consent of the candidateor his election agent(b)that the candidate and his election agent took all reasonablemeans for preventing the commission of corrupt practices at the election;and(c)that in all other respects the election was free from any corruptpractice on the part of the candidate or any of his agents, then the court
