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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1)(a) in The Orissa Grama Panchayats Act, 1964

(a)that on the date of his election the candidate was not qualified or was disqualified to be elected under the provisions of this Act or the rules made thereunder ; or