Section 6(4) in The Orissa Agricultural Produce Markets Act, 1956
(4)A member elected under Sub-section (1) shall cease to hold office as such member if he ceases to be a member of the electorate by which one of the persons by whom he was elected, and in the case of a member elected under Clause (iii) of the said Sub-section, if he is granted a licence under [Sub-section (6)] [Substituted vide Act No. 27 of 1984, Section 4 (ii).] of Section 4.
