Section 65(1) in The Orissa Municipal Corporation Act, 2003
(1)Unless the Election Commission, by order published in the Gazette directs otherwise all the persons registered by virtue of the Representation of the People Act, 1950 so much of the electoral roll of any Assembly constituency, prepared or revised in accordance with the provisions of law for the time being in force, as relates to the area of the Corporation shall be entitled to cast their votes at an election to the Corporation and the said portion of the roll shall be deemed to be the electoral roll of the Corporation for the purposes of this Act.
