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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(4) in The Orissa Municipal Corporation Act, 2003

(4)Fresh elections should be held to reconstitute the Corporation in accordance with the provisions of this Act and the elected Corporators of the reconstituted Corporation shall hold office only for the remainder of the period for which the dissolved Corporation would have continued had it not been so dissolved.