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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(5) in The Orissa Panchayat Samiti Election Rules, 1991

(5)Every person whose name is included in such list shall be deemed to be in the habit of encouraging litigations in the villages within the meaning of Clause (n) of Sub-section (1) of Section 45.