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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(3)(p) in The Orissa Municipal Corporation Act, 2003

(p)has given appointment to any person in contravention of the provisions of this Act and the rules made thereunder or the provisions of the Orissa Municipal Act, 1950 and the rules made thereunder during his tenure in the Corporation or the Municipality immediately preceding the election; or