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 2] [Entire Act] State of Odisha - Section Section 43 in The Orissa Grama Panchayats Act, 1964 43. Abatement of petition. - An election petition shall abate only on the death of the petitioner.Chapter-VI Powers, duties and functions of Grama Panchayats
