Section 22(2) in The Chhattisgarh Municipalities Act, 1961
(2)If in the opinion of the judge a returned candidate has been guilty by an agent of any corrupt practice, but the judge is satisfied-(a)that no such corrupt practice was committed at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] by the candidate and every such corrupt practice was committed contrary to the instructions, and without the consent of the candidate;(b)that the candidate took all reasonable means for preventing the commission of corrupt practice at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.]; and(c)that in all other respects the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] was free from any corrupt practice on the part of the candidate or any of his agents;then, the Judge may decide that the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of the returned candidate is not void.
