Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Odisha - Subsection Section 42(2) in Orissa Municipal Act, 1950 (2)If at such fresh election no Councillor is elected, the State Government shall [nominate] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a person to fill the vacancy.
