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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(3)(q) in The Orissa Municipal Corporation Act, 2003

(q)has been removed under the provisions of the Orissa Municipal Act, 1950 or under the provisions of this Act during the term of his office as the Chairperson or the Vice Chairperson of the Municipality or the Mayor or Deputy Mayor of the Corporation, as the case may be, immediately preceding the election.