Section 35(1) in The Orissa Grama Panchayats Act, 1964
(1)Subject to the provisions of this Act and the rules made thereunder every election petition shall be tried by the [Civil Judge (Junior Division)] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] as nearly as may be, in accordance with the procedure applicable under the Code of Civil Procedure, 1908 (5 of 1908) to the trial of suits.
