Section 51B(1)(d) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 51B(1)] [Section 51B] [Entire Act]

State of Tamilnadu - Subsection

Section 51B(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)that the result of the election, insofar as it concerns a returned candidate, has been materially effected-

(i)by the improper acceptance of any nomination, or

(ii)by any corrupt practice committed in the interests of the returned candidate by a person other than that candidate or his agent or a 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 Tamilnadu - Subsection

Section 51B(1)(d) in Tamil Nadu District Municipalities Act, 1920