(1)Whenever it is alleged that any person, who has been elected as [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors is disqualified under Section 16 or 17 and such person does not admit the allegation or whenever any [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillor himself is in doubt, whether or not he has becomes disqualified for office under Section 16 or 17, such [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillor or any other Councillor may, and the Chairperson at request of the Municipality shall apply to District Judge of the district in which the Municipality area is situated.
