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

State of Odisha - Subsection

Section 53(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(1)Where the proceedings at any polling station are seriously interrupted or obstructed by any riot or even violence or otherwise or where a large number of electors are unable to attend the poll at a polling station by reason of any act of God such as flood or fire, the Presiding Officer shall stop the poll pending the receipt of the orders of the Election Commission. The fact that the poll has been so stopped shall immediately be announced by the Presiding Officer to the persons present at the polling station.