Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44P] [Entire Act]

State of Odisha - Subsection

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

(2)[ Where the election petition abates under Sub-section (1) the [Civil Judge (Senior Division)] [Inserted vide Orissa Act No. 19 of 1972.] shall cause the fact to be published in such manner as he may deem fit.