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] [Entire Act] State of Odisha - Section Section 77 in The Orissa Municipal Corporation Act, 2003 77. Uncontested election. - If in a ward there is only one duly nominated candidate who has not withdrawn his candidature, he shall be declared to be duly elected.
