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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(4) in The Orissa Municipal Corporation Act, 2003

(4)The Deputy Mayor or the Corporator presiding at a meeting of the Corporation and the member presiding at a meeting of the Standing Committee shall for that meeting and during the period he presides over it, have all the powers and be subject to all the obligations of the Mayor or the Chairman, as the case may be.