Section 29(2)(i) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

(i)[ that the candidate is ineligible for contesting the election under Section 16 of the Act.] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.]

Legal Document View