Section 23(1) in Karnataka Municipalities Act, 1964
(1)Subject to the provisions of sub-section (2), if the Election Tribunal is of opinion,-(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen as a councillor under this Act, or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent, or(c)that any nomination paper has been improperly rejected, or(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected,-(i)by the improper acceptance of any nomination, or(ii)by any corrupt practice committed in the interests of the returned candidate by an agent or by any other 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 this Act or of any rules or orders made thereunder,the Election Tribunal shall declare the election of the returned candidate to be void.
