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

State of Odisha - Subsection

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

(xiv)[ is disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State; or [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]