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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(i) in The Orissa Panchayat Samiti Act, 1959

(i)[ is not ordinarily residing within the Block or ceases to so reside or is becomes subject to any of the other disqualifications specified in Sub-section (1); or] [Substituted vide Orissa Act No. 13 of 1977.]