Section 78(5) in The Orissa Municipal Corporation Act, 2003
(5)When the counting of the votes has been completed, the Returning Officer shall, in the absence of any direction by the Election Commission to the contrary, forthwith declare the result of the election in the manner as may be prescribed.] [Substituted vide O.G.E. No. 1862 dated 8.12.2003 (O.A. No. 19 of 2003).]
