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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in Orissa Municipal Act, 1950

(3)The manner of splitting up of the electoral of roll for the purpose of preparation of the aforesaid register, the manner of the revision of such register from time to time and the officer or authority whom such splitting up or revision is to be carried out shall be as may be prescribed.]