Section 424(1)(ii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 424(1)] [Section 424] [Entire Act]

State of Odisha - Subsection

Section 424(1)(ii) in Orissa Municipal Act, 1950

(ii)that the term for which such Councillor would have held office, if this Act and not been enforced, the remaining Councillors of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be deemed to have been duly elected under this Act and that the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall consist of such number of Councillors and no more; and

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State of Odisha - Subsection

Section 424(1)(ii) in Orissa Municipal Act, 1950