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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Municipal Corporation Act, 2003

(2)If a Corporator ceases to be a Corporator by reason of his death, resignation, removal or otherwise, or under Sub-section (1), the vacancy so caused shall be filled up by election of another Corporator in accordance with the provisions of the Act.