Section 23(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

(b)the wards for which the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] to be elected;

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