Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(3) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(3)Copies of the list shall forthwith be sent to be posted in the offices of the Municipality, and the concerned Sub-Collector. A copy of the list relating to a ward shall also be posted at a conspicuous place at each ward.