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[Cites 0, Cited by 1] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(d) in Orissa Municipal Act, 1950

(d)the District Magistrate or if he is unable to attend, any Gazetted Officer above the rank to which the Executive Officer of the Municipal area belongs who is specially authorised by him in that behalf shall preside over, conduct and regulate the proceedings of the meeting;