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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(5) in The Orissa Municipal Corporation Act, 2003

(5)Whenever the number of Corporators of the Corporation is increased, the additional Corporator or Corporators shall be elected and the term of such additional Corporator or Corporators shall expire simultaneously with the expiry of the term of office of the Corporators, elected at the general election as provided in Sub-section (1).