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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(1) in The Orissa Municipal Corporation Act, 2003

(1)No person hall be qualified for election as a Corporator, unless -
(a)his name is included in the electoral roll of any one of the wards of the city; and
(b)he has completed twenty one years of age.