Section 89(2) in The Orissa Municipal Corporation Act, 2003
(2)If the District Judge is satisfied -(a)that no such corrupt practice was committed at the election by the candidate, and every such corrupt practice was committed contrary to the order and without the consent of the candidate;(b)that the candidate took all measurable means for preventing the commission of corrupt practice at the election; and(c)that in all other respect, the election was free from any corrupt practice on the part of the candidate or any of his agents;he may decide that the election of the return candidate is not void.
