Section 20(2)(g) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(g) in The Orissa Municipal Corporation Act, 2003

(g)if the number of elected Corporators present at the meeting is less than two-third of the total number of Corporators the resolution shall stand annulled; and

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State of Odisha - Subsection

Section 20(2)(g) in The Orissa Municipal Corporation Act, 2003