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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in Orissa Municipal Act, 1950

(1)if at a general election or bye-election to a Municipality [referred to in] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Section 41 no Councillor is elected a fresh election shall be held by such authority on such date and in such manner as may be prescribed in that behalf.