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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(ii) in Orissa Municipal Act, 1950

(ii)[is less than twenty-one years age;] [Previously omitted vide Orissa Act No. 16 of 1968 inserted vide Orissa Act No. 2 of 1992 w.e.f. 22.11.91 and now substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]