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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(3) in The Orissa Grama Panchayats Election Rules, 1965

(3)On an application made under Sub-rule (2) the Election Officer shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.