Section 64 in The Orissa Municipal Corporation Act, 2003
64. Notification calling upon wards to elect Corporators.
- For the purpose of holding election under this act the Government shall by one or more notifications published on such date or dates as may be recommended by the Election Commission, call upon all wards in the city to elect Corporators in accordance with the provisions of this Act and the rules and orders made thereunder, before such date or dates as may be specified in the said notification or notifications.
