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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(d) in Gauhati Municipal Corporation Act, 1971

(d)That the result of the election, in so far as it concerns a returned candidate, has been materially affected -
(i)By the improper acceptance of any nomination; or
(ii)By any corrupt practice committed in the interests of the returned candidate by a person other then that candidate or his agent or a person acting with the consent of such candidate or agent; or
(iii)By the improper acceptance or refusal of any vote or reception of any which is void; or
(iv)By the non-compliance with the provisions of this Act or of any rules or orders made;
(v)The District Judge shall declare the election of the returned candidate to be void.