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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2) in The Orissa Municipal Corporation Act, 2003

(2)Any Corporator against whom an order of removal is made under Sub-section (1) may, within thirty days of such order, prefer an appeal before the District Judge within whose jurisdiction the Corporation is situated.