27. Saving of acts done by a Councillor before his election is set aside.
- Where a candidate, who has been elected to be [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a Councillor of a Municipality area is declared by the Tribunal not to have been duly elected, acts done by him in execution of the office, before the time when the decision is certified to the Municipal area, shall not be invalidated by reason of that declaration.
