Section 27(1) in Telangana District Boards Act, 1955
(1)If the Tribunal is of opinion-(a)that the election has not been a free election by reason that the corrupt practice of bribery or of undue influence has extensively prevailed at the election; or(b)that the election has not been a free election by reason that coercion or intimidation has been exercised or resorted to by any particular community, group or section on another community, group or section, to vote or not to vote in any particular way at the election; the Tribunal shall declare the election to be wholly void.Explanation. - In clause (b) of this sub-section, the expression 'coercion' or 'intimidation' means any interference or attempt to interfere by whatever means with the free exercise of the right to vote or refrain from voting at an election, and includes a social or economic boycott of members of a community, group or section, or threat of such boycott, with intent to interfere with the free exercise of such right by those members.
