Section 24(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(b)no elector who is less than twenty one years of age as on the date of publication of the preliminary electoral roll referred to in rule 8 shall be eligible to stand as a candidate for the offices of a [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.].

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State of Odisha - Subsection

Section 24(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003