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State of Odisha - Section

Section 30 in The Orissa Grama Panchayats Act, 1964

30. Election petitions.

- No election of a person as a member of a Grama Panchayat or as a Sarpanch or Naib-Sarpanch held under this Act shall be called in question except by an election petition presented in accordance with the provisions of this Chapter.