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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(1)The preliminary electoral roll of the wards of the Municipality shall be published by the Election Officer by affixing it to the notice board of his office. Copies of the complete preliminary electoral roll together with the notice referred to in Sub-rule (2) shall also be published in the Municipal Office. The electoral roll of each electoral ward shall also together with the notice referred to in Sub-rule (2), be posted at a conspicuous place in the ward.