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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(3) in The Orissa Municipal Corporation Act, 2003

(3)On and with effect from the date of publication of such notification, all the Corporators including the Mayor and Deputy Mayor shall be deemed to have vacated their offices as such without prejudice to their eligibility for election under Sub-section(4).