Section 26(1)(o) in Karnataka Municipal Corporations Act, 1976

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(o) in Karnataka Municipal Corporations Act, 1976

(o)if he has in proceedings questioning the validity or regularity of an election been found to have been guilty of,-

(i)any corrupt practice, or

(ii)any offence punishable under section 171E or section 171F of the Indian Penal Code, or any offence punishable under section 40 or section 52 or clause (a) of sub-section (2) of section 53 of this Act,

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State of Karnataka - Subsection

Section 26(1)(o) in Karnataka Municipal Corporations Act, 1976