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 78] [Entire Act] State of Odisha - Subsection Section 78(1) in The Orissa Municipal Corporation Act, 2003 (1)If in a ward, the number of duly nominated candidates after withdrawal of candidature if any, is more than one a poll shall be taken.
