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[Cites 0, Cited by 1] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(b) in Orissa Municipal Act, 1950

(b)every Notified Area Council (including its Chairperson and Vice-Chairperson) and every Municipal Council (including its Chairman, Vice-Chairman and Additional Vice-Chairman), continuing in office at the commencement of the Orissa Municipal (Amendment) Act, 1994 shall continue till the expiration of the term as provided in Sub-section (1) of Section 41 as it stood prior to such commencement, unless sooner dissolved by resolution passed to that effect by the Legislative Assembly.