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[Cites 0, Cited by 2] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(a) in Orissa Municipal Act, 1950

(a)no such meeting shall be convened except on a requisition signed by at least one-third of the total number of Councillors alongwith a copy of the resolution of proposed to be moved at the meeting;