Section 58 in The Orissa Municipal Corporation Act, 2003
58. Election to constitute the Corporation.
- An election to constitute a Corporation shall be completed -(a)before the expiry of its duration specified in Sub-section (1) of Section 8;(b)before the expiry of a period of six months from the date of its dissolution :Provided that where the remainder of the period for which the dissolved Corporation would have continued is less than six months, it shall not be necessary to hold the election for constituting the Corporation for such period.
