Section 28 in Karnataka Municipal Corporations Act, 1976
28. Disqualification for being a voter arising out of conviction and corrupt practice.
- If any person,-(a)is convicted of an offence punishable with imprisonment under section 171E or section 171F of the Indian Penal Code (Central Act 45 of 1860) or an offence punishable under section 40 or section 52 or clause (a) of sub-section (2) of section 53 of this Act; or(b)is upon the trial of an election petition under this Act found guilty of any corrupt practice, he shall for a period of six years from the date of conviction or from the date on which such finding takes effect be disqualified for voting at an election.
