Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(3) in Orissa Municipal Act, 1950 (3)In the event of the Tribunal declaring a casual vacancy to have been created it shall direct the Magistrate of the district or other authority prescribed in this behalf to take proceedings filing the vacancy.
