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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(1)Where a vacancy occurs in the office of a Councillor, or Vice-Chairperson or Chairperson of a Municipality by reason of death, resignation, removal or otherwise, the same shall be reported by the Executive Officer of the concerned Municipality to Election Commission forthwith under intimation to the District Magistrate concerned and to Government,