Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(6)(a) in The Orissa Municipal Corporation Act, 2003 (a)no Mayor is elected, a fresh election shall be held within thirty days from the date of the first election; or