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

State of Odisha - Subsection

Section 61(2) in Orissa Municipal Act, 1950

(2)A Joint Committee may include persons who are not members of the local authorities concerned but who may in their opinion possess special qualifications or special interest for serving on such Committee:Provided that the number of such persons shall not exceed one-third of the total number of members of the Joint Committee.