Section 19(2) in Karnataka Panchayat Raj Act, 1993
(2)If in the opinion of the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], any agent of a returned candidate has been guilty of any corrupt practice, but the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] is satisfied,-(a)that no such corrupt practice was committed at the election by the candidate and every such corrupt practice was committed contrary to the order and without the consent of the candidate,(b)that the candidate took all reasonable measures for preventing the commission of corrupt practices at the election, and(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may decide that the election of the returned candidate in not void.
