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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1) in Orissa Municipal Act, 1950

(1)[A Councillor not being the Chairperson or Vice-Chairperson may resign his office by writing under his hand addressed -
(a)if he is an elected Councillor, to the Chairperson who shall place the letter of resignation before the Municipality at its meeting of which notice shall be given to the Councillor; and
(b)if he is a nominated Councillor; to the State Government.