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[Cites 0, Cited by 0] [Section 401] [Entire Act]

State of Odisha - Subsection

Section 401(4) in Orissa Municipal Act, 1950

(4)The Councillors including the Chairperson and Vice-Chairperson of the Municipality constituted on such dissolution shall continue only for the remainder of the period for which the Councillors including the Chairperson and Vice-Chairperson of the dissolved Municipality would have continued had there been no such dissolution.