Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2)(ii) in The Orissa Zilla Parishad Act, 1991

(ii)an election petition presented before a District Judge may, either suo motu or on application, be transferred to any Additional District Judge;