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State of Odisha - Section

Section 44A in The Orissa Panchayat Samiti Act, 1959

44A. Election petitions.

- No election of a person as a member of Samiti [* * *] [Omitted vide Orissa Act No. 24 of 1961.] held under this Act shall be called in question except by an election petition presented in accordance with the provisions of this chapter