Representation of the People Act, 1951 - Sections 33, 36(2)(b) and 100(1)(d)(i) - Election - Rejection of nomination - Appeal - Non-disclosure of properties belonging to deceased husband former Arunachal Pradesh Chief Minister (CM) who had three wives - Appellant was not the legal heir to properties and that only the first wife who would succeed to the properties of the husband if the deceased at the time of death had more than one wife and as such the appellant had no claim whatsoever over the said properties - Legal heir certificate issued in favour of the first wife - Therefore, neither as on the date of the death of the spouse nor on the date of filing the nomination for the election at the first instance in the year 2016 or at the point when the nomination was filed on 22.03.2019, the property left behind by the deceased was claimed by the appellant - Rejection of nomination set aside - Appeal allowed.