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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(d) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(d)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 a corrupt practice having been committed in the interest of the returned candidate by a person acting with the consent of the candidate or his agent; or
(iii)by the improper acceptance, refusal or rejection of any vote or the reception of any vote which is void; or
(iv)by any non-compliance with the provisions of the Act or of any rules or orders made thereunder;