Section 79(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If the Tribunal is of opinion that the election has not been a free election by reason that bribery, undue influence or group intimidation has extensively prevailed at the election, the Tribunal shall declare the election as a whole to be void:[***] [Omitted 'Proviso' by Act No.5 of 1969.]Explanation. - In this section,-(a)the expressions 'bribery' and 'undue influence' have the meanings given to them in section 17;and(b)the expression 'group intimidation' means any interference or attempt to interference by a community, group or section with the free exercise by another community, group or section of the right to vote or refrain from voting by intimidation, coercion, social or economic boycott, threat of such boycott or other similar means.
