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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1)(a) in Orissa Municipal Act, 1950

(a)if he is an elected Councillor, to the Chairperson who shall place the letter of resignation before the Municipality at its meeting of which notice shall be given to the Councillor; and