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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in Orissa Municipal Act, 1950

(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes, or for any other reason was not duly elected by a majority of lawful vote; or