Section 44C in The Orissa Panchayat Samiti Act, 1959
44C. Parties to the petition.
- [(1) An election petition may be presented by any candidate as such election. [* * *] [Substituted vide Orissa Act No. 19 of 1972.]](2)A person whose election is questioned and where the petition is to the effect that any other candidate is to be declared elected in place of such person, every unsuccessful candidate who has polled more votes than such candidate shall be made opposite party to the petition.
