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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1)(i) in Orissa Municipal Act, 1950

(i)[ [in the case of a Councillor] [Substituted vide Orissa Act No. 22 of 1978.] absents himself from four consecutive meetings without obtaining previous permission from the Chairman or without an excuse sufficient in the opinion of the Municipality]: