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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(ii) in Orissa Municipal Act, 1950

(ii)the result of election has been materially affected by any non-compliance with this Act or any rules made thereunder or by any mistake in the forms required thereby or by any error, irregularity or informality on the part of any officer charged with or carrying out any duty under this Act or rules made thereunder; or