Section 23(1)(d) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 23(1)(d) in Karnataka Municipalities Act, 1964

(d)that the result of the election, in so far as it concerns a returned 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 an agent or by any other person acting with the consent of such candidate or agent, or

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

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

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State of Karnataka - Subsection

Section 23(1)(d) in Karnataka Municipalities Act, 1964