Section 14(7) in The Gujarat Municipalities Act, 1963
(7)Mere irregularities and informalities not to invalidate election. - If the validity of the election is brought in question only on the ground of any error by the officer or officers charged with carrying out the rules made under sub-section (5) of section (6), [or under [sub-section (2) of section 9] [These words, brackets, figures and letters were inserted by Gujarat 15 of 1978, section 6.]] or of any irregularity or informality not corruptly caused, the Judge shall not set aside the election.Explanation. - The expression "error" in this clause does not include any breach of or any omission to carry out or any non-compliance with the provisions of this Act or the rules made thereunder whereby the result of the election has been materially affected.
