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

State of Odisha - Subsection

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

(vi)is in arrears or any dues payable to the Municipality without sufficient cause shown to the satisfaction of the Election Officer, for a period of one year immediately preceding the year in which the election is held; or