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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(1) in The Orissa Municipal Corporation Act, 2003

(1)No election of a Corporator shall be called in question except by an election petition presented to the District Judge, within whose jurisdiction the Corporation is situated, within fifteen days from the date of publication of the result of the election.