(1)[Unless the Election Commission by Order published in the Gazette directs otherwise] [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.] all persons registered by virtue of the Representation of the People Act, 43 of 1950 in so much of the electoral roll for any Assembly Constituency for the time being in force a relates to the Municipal area shall be entitled to cast their votes at an election to the Municipality and the said portion of the roll shall be deemed to be the electoral roil of the Municipal area.
