Section 44O(2) in The Orissa Panchayat Samiti Act, 1959
(2)[ No application to withdraw an election petition shall be granted if, in the opinion of the [Civil Judge (Senior Division)] [Inserted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).], such application has been included by any bargain or consideration which ought not to be allowed.
