Section 17(2) in Haryana Municipal Corporation Act, 1994
(2)If in the opinion of the prescribed authority, a returned candidate or his agent has been alleged to be guilty of any corrupt practice but the prescribed authority is satisfied -(a)that no such corrupt practice is committed at the election by the candidate, or such corrupt practice was committed contrary to the orders, and without the consent of the candidate;(b)that the candidate took all reasonable means for preventing the commission of corrupt practices at the election; and(c)that in all other respects the election was free from any corrupt practice on the Part of candidate or any of his agents, such authority may decide that the election of the returned candidate is not void.
