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

State of Odisha - Subsection

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

(d)the sale to the Municipality of any article in which he regularly trades or the purchase from the Municipality of, any article to a value in either case, not exceeding fifteen hundred rupees in the aggregate, in any year during the period of the contract or work; or
(ix)is employed as a paid legal practitioner on behalf of the Municipality or as legal practitioner against the Municipality; or
(x)is an officer or servant holding office under the Municipality or an Honorary Magistrate with jurisdiction over any part of the area of the Municipality; or
(xi)[ is a Government servant either whole time or part time has been dismissed from Government service for corruption or disloyalty to the State unless a period of five years has elapsed since his dismissal :] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]