19. Power to question municipal election by petition.
(1)The election of any person as a member of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be questioned by an election petition on the ground, -(a)that such person committed during or in respect of the election proceedings a corrupt practice as defined in Section 28;(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes, or any other reason was not duly elected by a majority of lawful votes;(c)[ that such person was not qualified to be nominated as a candidate for election or that the nomination paper of the petitioner was improperly rejected.] [Inserted by U.P. Act No. 7 of 1949.](2)The election of any person as a member of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not be questioned, -(a)on the ground that the name of any person qualified to vote has been omitted from, or the name of any person not qualified to vote has been inserted in the electoral roll or rolls;(b)[] [Re-numbered by U.P. Act No. 9 of 1922.] on the ground of any non-compliance with this Act or any rule, or of any mistake in the forms required thereby, or of any error, irregularity or informality on the part of the officer or officers charged with carrying out this Act or any rules, unless such non-compliance, mistake, error, irregularity or informality has materially affected the result of the election.
