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

State of Odisha - Subsection

Section 55(2) in Orissa Municipal Act, 1950

(2)The Chairperson shall nominate the panel as referred to in Subsection (1) within a period of one month from the date of the first meeting of the Municipality, failing which the Municipality shall nominate the panel in its first meeting held after the expiry of the aforesaid period of one month.