Section 12C(1)(b) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 8] [Section 12C(1)] [Section 12C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12C(1)(b) in The U.P. Panchayat Raj Act, 1947

(b)that the result of the election has been materially affected -

(i)by the improper acceptance or rejection of any nomination; or

(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.