Section 89(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)that on the date of the election, a returned candidate was not qualified or was disqualified to be chosen as a Corporator under the provisions of this Act; or

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State of Odisha - Subsection

Section 89(1)(a) in The Orissa Municipal Corporation Act, 2003