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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2)(a) in Orissa Municipal Act, 1950

(a)on the ground that the name of any person qualified to vote has been omitted from or the name of any person not qualified to vote has been inserted in the electoral roll;