Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 56 in The Orissa Municipal Corporation Act, 2003

56. Power to leave casual vacancies unfilled in certain cases.

- Where a vacancy occurs in the office of a Corporator by reason of death,resignation, removal or otherwise and the term of the office of that Corporator would in the ordinary course of events have terminated within six months of the occurrence of the vacancy, the vacancy shall be left until the next general election.