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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(3) in Orissa Municipal Act, 1950

(3)Where the Chairperson of a Municipality existing immediately before the commencement of the Orissa Municipal (Amendment) Act, 2007 has not nominated the panel, he shall nominate it within a period of one month from the date of commencement of the said amendment Act, failing which the Municipality shall nominate the panel in its first meeting held after the expiry of the aforesaid period of one month.]