Section 296(1)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

(d)that the result of the election, in so far as it concerns the elected person, has been materially affected -

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

(ii)by improper reception, refusal or rejection of any vote or the reception of any vote which is void ; or

(iii)by any non-compliance with the provisions of this Act or of any rule made under this Act ;

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