Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Odisha - Subsection

Section 113(2) in The Orissa Municipal Corporation Act, 2003

(2)Every meeting of the Corporation shall be presided over by the Mayor, or in his absence, the Deputy Mayor, or in the absence of both the Mayor and Deputy Mayor, by a Corporator elected at the meeting for the occasion.