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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)The reservation and assignment of Municipalities for Scheduled , Castes, Scheduled Tribes, Backward Class of citizen and women in subsequent erection shall be made [* * *] [Omitted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.].