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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1)(a) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(a)If there is only one candidate duly nominated for the office of [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] for any ward of the Municipal Corporation, the Election Officer shall declare such candidate to be duly elected;