Section 100(1)(d)(iv) in The Representation Of The People Act, 1951.

Central Government Act

(iv) by any non- compliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act, 1[ the High Court] shall declare the election of the returned candidate to be void.]

1. Subs. by Act 47 of 1966, s. 42, for" the Tribunal" (w. e. f. 14- 12- 1966 ).

2. Subs. by Act 27 of 1956, s. 54, for sub- section (2).

3. Subs. by s. 55, ibid., for sub- sections (1) and (2).

4. Ins. by Act 20 of 1963, s. 57 and Sch. II. The words" or the Government of Part C States Act, 1951 (49 of 1951 )" were omitted by the Adaptation of Laws (No. 2) Order, 1956.

5. Subs. by Act 58 of 1958, s. 30, for certain words.