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[Cites 0, Cited by 0] [Section 44L(1)] [Section 44L] [Entire Act]

State of Odisha - Subsection

Section 44L(1)(b) in The Orissa Panchayat Samiti Act, 1959

(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes of for any other reason was not duly elected by a majority of lawful votes;