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State of Odisha - Section

Section 79 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

79. Power to alter dates and periods.

- Notwithstanding anything contained in the foregoing rules the Election Commission may for special reasons empower the Election Officer to fix dates and periods other than those specified or fixed by or under these rules, for all or any of the stages of the election proceedings connected therewith so far they relate to the election of Councillor of a Municipality.