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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Odisha - Subsection

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

(2)Any person may submit his objection or suggestion in writing, within the period specified in Sub-rule (1) either in person or by messenger to the District Magistrate.