Section 22 in Karnataka Agricultural Produce Marketing Act 1966
22. Grounds for which a candidate other than the returned candidate may be declared to have been elected.
- If any person who has lodged a petition has in addition to calling in question the election of the returned candidate claimed a declaration that he himself or any other candidate has been duly elected and the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] is of opinion, -(a)that in fact the petitioner or such other candidate received a majority of the valid votes; or(b)that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a majority of the valid votes,the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] shall after declaring the election of the returned candidate to be void declare the petitioner or such other candidate as the case may be to have been duly elected.
