Section 12(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)No election shall be called in question except on any one or more of the following grounds, namely: -(a)that on the date of his election the returned candidate was not qualified or was disqualified, to be chosen to fill the seat in the Council;(b)that a corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the returned candidate or his election agent.Explanation. - For the purposes of this section "corrupt practice" shall mean any of the corrupt practices specified in section 132 of the Jammu and Kashmir Representation of the People Act, 1957;(c)that any nomination has been improperly rejected;(d)that the result of the election in so far as it concerns the returned candidate has been materially affected-(i)by any improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent; or(iii)by the improper reception, refusal or rejection of any vote; or(iv)by the reception of any vote which is void; or(v)by any non-compliance with provisions of this Act or of any rules or orders made thereunder.
