Section 44F(1) in The Orissa Panchayat Samiti Act, 1959
(1)Subject to the provisions of this Act and of any rules made thereunder every election petition shall be tried by the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] as nearly may be in accordance with the procedure applicable under the Code of Civil Procedure, 1908 (5 of 1908) to the trial of suits.
