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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(xviii) in Orissa Municipal Act, 1950

(xviii)[has given appointment to any person in contravention of the provisions of this Act and the Rules made thereunder, during his tenure in the Municipality immediately preceding the election; [Inserted vide Notification No. 19947/Legis. Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.]