Section 16(1)(o) in Karnataka Municipalities Act, 1964

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(o) in Karnataka Municipalities Act, 1964

(o)if he has in proceedings questioning the validity or regularity of an election been found to have been guilty of,-

(i)any corrupt practice, or

(ii)any offence punishable under section 171-E or section 171-F of the Indian Penal Code, or any offence punishable under section 36 or clause (a) of sub-section (2) of section 37 of this Act,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 16(1)(o) in Karnataka Municipalities Act, 1964