(2)if the court is of opinion -(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act; or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of a returned candidate or his election agent; or(c)that any nomination has been improperly rejected; or(ca)[ that the details furnished by the elected candidates under sub-section (1A) of section 52 were fake; or] [Inserted by Act 30 of 2005.](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 an agent other than his election agent; or(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or(iv)by any non-compliance with the provisions of this Act or of any rules or orders made there under, the court shall declare that the election of the returned candidate to be void.
