Section 14(2)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)at a subsequent meeting, specially convened for the purpose at the instance of the Mayor as soon as may be, but not later than thirty days after the date of election of the Mayor, elect a Deputy Mayor of the Corporation from among themselves :

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State of Odisha - Subsection

Section 14(2)(b) in The Orissa Municipal Corporation Act, 2003