Section 17(1)(a) in The Delhi Municipal Corporation Act, 1957

[Cites 0, Cited by 7] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as a councillor [***] [The words "or" as the case may be as an alderman omitted by Act 67 of 1993, section 23 (w.e.f. 1-10-1993)] under this Act, or (b) that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent, or

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NCT Delhi - Subsection

Section 17(1)(a) in The Delhi Municipal Corporation Act, 1957