44. [ Vacation of office by Councillor. [Previously substituted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and further substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- A Councillor of a Municipality shall be deemed to have vacated his office on the expiry of his term of office as, or on his otherwise ceasing to be, a Councillor of that Municipality or on being elected or nominated as a Councillor of any other Municipality.]
