Section 73(1) in The Orissa Municipal Corporation Act, 2003
(1)Whenever it is alleged that any person who has been elected as a Corporator is or has become disqualified and such person does not admit the allegation or whenever any Corporator himself is in doubt whether or not he is or has become disqualified for office, such Corporator or any other Corporator may, and the Mayor at the request of the Corporation shall, apply to the District Judge within whose jurisdiction the Corporation is situated for decision on the allegation or doubt.
