Section 387(2)(ii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(ii) in Orissa Municipal Act, 1950

(ii)with reference to all matter not expressly provided for in this Act, which relate to elections of [Chairperson, Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillors including deposits to be made by candidates standing for election as Councillors and the conditions under which such deposits may be forfeited and generally determining the mode and time of election of Councillors and members of Committees, term of office and qualification of such members and the registration of voters and candidates and for regulating all election under this Act:

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State of Odisha - Subsection

Section 387(2)(ii) in Orissa Municipal Act, 1950