Section 32(1)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(b)If there is no candidate duly nominated election proceedings shall be started afresh for filling up the vacancy, in all respects as if for a new election :

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State of Odisha - Subsection

Section 32(1)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994