Section 14(3)(d) in The Orissa Municipal Corporation Act, 2003

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State of Odisha - Subsection

Section 14(3)(d) in The Orissa Municipal Corporation Act, 2003

(d)as nearly as may be, but not less than, twenty-seven percentum of the offices of Mayor of Corporations shall also be reserved in favour of backward class of citizens as referred to in clause (6) of article 243T of the Constitution; and

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State of Odisha - Subsection

Section 14(3)(d) in The Orissa Municipal Corporation Act, 2003