Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Odisha - Subsection Section 27(1) in The Orissa Panchayat Samiti Election Rules, 1991 (1)Any contesting candidate or his Polling Agent may object to the identity of a voter on the ground only that he is not the person he claims to be as per entry in the voters' list.
