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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(1) in The Orissa Municipal Corporation Act, 2003

(1)In the event of occurrence of any vacancy in the office of the Mayor by the reason of his death, the Deputy Mayor shall act as the Mayor until the date on which a new Mayor, elected in accordance with the provisions of this Act to fill such vacancy, enters upon his office.