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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)it shall be deemed in the case of the holder of an elective office that he has abused his position or power and accordingly State Government shall initiate proceedings for his removal; and