Section 89(1)(d) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(1)(d) in The Orissa Municipal Corporation Act, 2003

(d)that the result of the election in so far as it concerns a return 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 a person other than that candidate or his agent, or a person acting with the consent of such candidate or his agent, or

(iii)by the improper acceptance, refusal of any vote or rejection of any vote which is void, or

(iv)by the non-compliance with the provisions of this Act or any rules or orders made thereunder,

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State of Odisha - Subsection

Section 89(1)(d) in The Orissa Municipal Corporation Act, 2003