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[Cites 0, Cited by 5] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(iv) in Orissa Municipal Act, 1950

(iv)has been adjudged by a competent Court to be of unsound mind or is [* * *] [Omitted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.] a leprosy or a tuberculosis patient; or