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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2) in Orissa Municipal Act, 1950

(2)If any officer or servant of a Municipality acquires directly or indirectly as aforesaid, any such share or interest, otherwise than as such officer or servant, he shall cease to be such officer or servant of the Municipality and his office shall become vacant from the date from which he is removed from office by the authority which appointed him, and he shall also be liable to be punished with fine which may extend to two hundred and fifty rupees.