(2)The election of any person [* * *] [Inserted vide Orissa Act No. 5 of 1990 w.e.f. 20.4.1990 and omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as a Councillor shall not be questioned-(a)on the ground that the name of any person qualified to vote has been omitted from or the name of any person not qualified to vote has been inserted in the electoral roll;(b)on the ground that an non-compliance with this Act or any rule or of any mistake in the forms required thereby or of any error, irregularity or informality on the part of the office or officers charged with carrying out the provisions of this Act or any rules, unless such non-compliance mistake, error, irregularity or informality has materially affected the result of the election.
