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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(4) in The Orissa Municipal Corporation Act, 2003

(4)Notwithstanding anything contained in this Act, a person who ceases to be a Corporator for any reason, whatsoever, shall ipso facto vacate the office or offices, if any, held by him by virtue of his being a Corporator.