Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Odisha - Subsection Section 59(2) in Orissa Municipal Act, 1950 (2)All the provisions to this Act relating to the duties, power liabilities, disqualifications and disabilities of Councillor shall be applicable so far as may be, to such members except members appointed ex-officio.
