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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1) in The Orissa Municipal Corporation Act, 2003

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under Section 105 may be summarily evicted from the premises by any officer empowered by the Election Commission, in this behalf.