(1)Subject to the provisions of sub-section (2) if the Election Tribunal is of opinion -(a)That on the date of his election a returned candidate was not qualified or was disqualified, to be chosen a number of under this Act, or(b)That any corrupt practice has been committed by a returned candidate or his agent or by any by other person with the consent of a returned candidates or his agent, or(c)That any nomination paper has been improperly rejected, or(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 than 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 vote which is void, or(iv)By the non-compliance with the provisions of this Act or of any rules or orders made thereunder,The court shall declare the election of the returned candidate to be void.
