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[Cites 0, Cited by 7] [Entire Act]

State of Odisha - Section

Section 21 in Orissa Municipal Act, 1950

21. Tribunal.

(1)An election petition shall be heard by the District Judge within whose jurisdiction the Municipality area is situated.
(2)Such District Judge (hereinafter referred to as "Tribunal") shall be deemed to exercise jurisdiction as persona designata and not acting in capacity of a Judge of a Civil Court.