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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1)(d) in The Orissa Grama Panchayats Act, 1964

(d)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes for any other reason was not duly elected by a majority of lawful votes; or