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

State of Odisha - Subsection

Section 3(3)(b) in The Orissa Municipal Corporation Act, 2003

(b)the Chairperson, Vice-Chairperson and other Councilor of the existing Municipal Council shall be deemed to be the Mayor, Deputy Mayor and other Corporators respectively of the Corporation and they shall continue for the remainder of the period for which the existing Municipal Council would have continued otherwise.