Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(1) in Orissa Municipal Act, 1950

(1)No candidate for an election as a Councillor to a Municipality shall either by himself or through any person authorised by him, incur expenditure in connection with such election an amount exceeding twenty-five thousand rupees :Provided that the Election Commission may, by notification from time to time and in consultation with the State Government, enhance the limit of such expenditure upto fifty thousand rupees.