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[Cites 0, Cited by 0] [Section 44C] [Entire Act]

State of Odisha - Subsection

Section 44C(2) in The Orissa Panchayat Samiti Act, 1959

(2)A person whose election is questioned and where the petition is to the effect that any other candidate is to be declared elected in place of such person, every unsuccessful candidate who has polled more votes than such candidate shall be made opposite party to the petition.