Section 210A(2)(c) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 210A(2)] [Section 210A] [Entire Act]

(c)that the result of the election, in so far as it concerned the returned candidate, has been materially affected -

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

(ii)by improper acceptance of rejection of any vote ; or

(iii)by declaring election result on the basis of wrong counting of votes ; or

(iv)by any gross noncompliance of the provisions of this Act or the Rules or orders made thereunder ; or

(v)by commission of such offences as may be prescribed].]

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