Section 16 — Grounds on which an election may be called in question.

The election of a returned candidate may be called in question on any one or more of the following grounds, namely:— (a) that on the date of his election the returned candidate was not qualified to be elected, or he was disqualified for being elected, as a member under this Act; or (b) that the nomination paper of any candidate at the election has been improperly rejected; or (c) that the result of the election has been materially affected by the improper acceptance of a nomination paper or by the improper acceptance or refusal of a vote or by any other cause.

Official Hindi (PDF) ↗

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