Section 191(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)Subject to the provisions of this rule, if in the opinion of the Commissioner-(a)the election of a returned candidate has been procured or induced, or the result of the election has been materially affected by any corruption, illegal practice; or(b)any corrupt or illegal practice has been committed in the interest of a returned candidate; or(c)the result of election has been materially affected by the improper acceptance or rejection of any nomination or by reason of the fact that any person nominated was not qualified or was disqualified for election, or by the improper reception or refusal of a vote, or by the reception of any vote which is void, or by any non-compliance with the provisions of the rules relating to the election, or by any mistake in the use of any prescribed form; or(d)the election has not been a free election by reason of the large number of cases in which bribery or undue influence has been exercised or committed;the election of the returned candidate shall be void.
