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[Cites 0, Cited by 3] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in Orissa Municipal Act, 1950

(2)For the purpose of election under Sub-section (1) the State 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 Municipal area to elect Councillors in accordance with the provisions of this Act and of the rules and orders made thereunder.