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[Cites 0, Cited by 1] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

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

(f)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the Chairperson or Vice-Chairperson, as the case may be, shall be taken up for consideration at the meeting;