Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Odisha - Subsection Section 51(2) in The Orissa Municipal Corporation Act, 2003 (2)A Corporator, elected at a casual or bye-election to fill a vacancy shall hold office for the unexpired period of the term of office of the Corporator in whose place he has been elected.
