Section 52 in The Orissa Municipal Corporation Act, 2003
52. Procedure when no Corporator is elected at an election.
(1)If at a general election or at a bye-election no Corporator is elected, a fresh election shall be held in accordance with the provisions of this Act.(2)If at such fresh election, no Corporator is elected, the Government shall nominate an eligible person to fill up the vacancy.
