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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(12) in The Orissa Panchayat Samiti Election Rules, 1991

(12)If after scrutiny under Sub-rule (10) or after withdrawal of candidature under Sub-rule (15) there is only one candidate duly nominated for election of the Member of Samiti, there shall be no poll and the Election Officer shall immediately declare in Form No. 7 the name of such person to have been duly elected uncontested.