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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(c) in Orissa Municipal Act, 1950

(c)[ Every Member of the House of the People and of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area and every member of the Council of States registered as elector within the Municipal area : [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.]