Section 215(1)(b) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(1)(b) in The Manipur Municipalities Act,1994.

(b)that the result of the election has been materially affected-

(i)by the improper acceptance or rejection of any nomination; or

(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.