Section 27 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
27. cause for not preferring the appeal within the said period.
Corrupt Practices.-The following shall be deemed to be corrupt practicesfor the purposes of this Act, namely:-(1)'bribery' as defined in clause (1) of section 123 of the Representationof the Peoples Act, 1951 (Central Act 43 of 1951) for the time being in force;(2)'under influence' as defined in clause (2) of the said section for thetime being in force;(3)the appeal by a candidate or his agent or by any other person withthe consent of a candidate or his election agent to vote or refrain from voting forany person on the ground of his religion, race, caste, community or language orthe use of, or appeal to religious symbols or the use of or appeal to, nationalsymbols, such as the national flag or the national emblem, for the furtherance ofthe prospects of the election of that candidate or for prejudicially affecting theelection of any candidate;(4)the promotion of, or attempt to promote, feelings of enmity or hatredbetween different classes of the citizens of India on grounds of religion, race,caste, community or language, by a candidate or his agent or any other personwith the consent of a candidate or his election agent for the furtherance of theprospects of the election of that candidate or for prejudicially affecting theelection of any candidate;(5)the publication by a candidate or his agent or by any other person
