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State of Odisha - Section

Section 26 in Orissa Municipal Act, 1950

26. Disqualification for corrupt practices.

- The Tribunal may, declare any candidates, found to have committed any corrupt practice under the proceeding section, to be incapable for any period not exceeding five years of being elected as member of the Municipality or of being appointed or retained in any office or place in the gift, disposal, pay or service of the Municipality :Provided that a disqualification under this section may be removed by an order of the Governor in this behalf.