Section 71(d) in Uttar Pradesh Municipal Corporation Act, 1959
(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected(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 election agent or a person acting with the consent of such candidate or election agent, or(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or(iv)by any non-compliance with the provisions of this Act or of any rules or orders made thereunder, or(v)the District Judge shall declare the election of the returned candidate to be void.
