Section 64 in Orissa Zilla Parishad Election Rules, 1994
64. Persons in the habit of encouraging litigation.
(1)The Collector of a district may frame and publish list of persons proved to his satisfaction or to the satisfaction of any subordinate office not below the rank of Sub-Collector, by evidence of general repute or otherwise to be in the habit of encouraging litigation in the villages and may from time to time after or amend such lists.(2)The name of a person shall not be included in any such lists until he is given an opportunity of showing cause against such inclusion.(3)A copy of every such list shall be hung up in the notice-board of the Collectorate and in the Office of all the Revenue Officers subordinate to the Collector.(4)Every person whose name is included in such list shall be deemed to in the habit of encouraging litigation in the villages for the purpose of Clauses (c) of Sub-section (1) of Section 33.
