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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Odisha - Subsection

Section 105(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)any premises other than residential buildings actually occupied are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken; or