Section 12(2)(d) in Ladakh Autonomous Hill Development Councils Act, 1997

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(d)that the result of the election in so far as it concerns the returned candidate has been materially affected-

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

(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent; or

(iii)by the improper reception, refusal or rejection of any vote; or

(iv)by the reception of any vote which is void; or

(v)by any non-compliance with provisions of this Act or of any rules or orders made thereunder.

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