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[Cites 0, Cited by 0] [Section 424(1)] [Section 424] [Entire Act]

State of Odisha - Subsection

Section 424(1)(i) in Orissa Municipal Act, 1950

(i)that all the Commissioners of Municipalities who are salaried servants of Government nominated to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the Bihar and Orissa Municipal Act, B. and Orissa. Act 7 of 1922 or any other Act or regulation for the time being in force, shall cease to hold office from the date on which this Act comes into force.