Section 424(1)(iii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 424(1)] [Section 424] [Entire Act]

State of Odisha - Subsection

Section 424(1)(iii) in Orissa Municipal Act, 1950

(iii)that the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] who were duly elected under any of the enactments repealed by this Act, immediately before the commencement of this Act, shall be made to have been duly elected under this Act.

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State of Odisha - Subsection

Section 424(1)(iii) in Orissa Municipal Act, 1950