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] [Entire Act]

State of Odisha - Section

Section 18 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

18. Conclusiveness of the electoral roll.

- On failure to observe the date prescribed by these rules or to observe other directions regarding the preparation or publication of any electoral roll, shall entitle any one to-question the validity and conclusiveness of the roll in election proceedings.