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State of Madhya Pradesh - Section

Section 159 in The M.P. Irrigation Rules, 1974

159.

If, after such inquiry as he considers necessary, the Collector or the officer deputed to make the inquiry as the case may be, is of opinion that the election complaint, has been procured or induced or the result of the election has been materially affected by corrupt or illegal practice, he may declare it void and order a fresh election to be held.