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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(3) in The Orissa Municipal Corporation Act, 2003

(3)When an existing wards is abolished on exclusion of any area from the area of a Corporation, the Corporator representing the ward shall cease to be a Corporator of the Corporation, notwithstanding anything to the contrary in this Act.