Legal Document View

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
[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(b) in Orissa Municipal Act, 1950

(b)at a subsequent meeting, which shall be specially convened for the purpose at the instance of the Chairperson so elected as soon as may be, but not less than thirty days, after the date of election of the Chairperson elect a Vice-Chairperson of the Municipality from among them :