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[Cites 0, Cited by 1] [Section 18(2)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2)(b) in Orissa Municipal Act, 1950

(b)on the ground that an non-compliance with this Act or any rule or of any mistake in the forms required thereby or of any error, irregularity or informality on the part of the office or officers charged with carrying out the provisions of this Act or any rules, unless such non-compliance mistake, error, irregularity or informality has materially affected the result of the election.