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

State of Odisha - Subsection

Section 55(1) in The Orissa Municipal Corporation Act, 2003

(1)In the event of non-acceptance of office by a person elected as a Corporator or the Corporator incurs any disqualification or of becoming incapable of acting during the term of his office he shall cease to be a Corporator and there shall be deemed to have a casual vacancy in such office.