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[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(3)(a) in Orissa Municipal Act, 1950

(a)of his having a share or interest in -
(i)a contract entered into between the Municipality and registered joint stock company or co-operative society of which such person is a member or share-holder; or
(ii)any lease or purchase of land or agreement for the same; or
(iii)any agreement for the loan of money or security for the payment of money only; or
(iv)any newspaper in which any advertisement relating to the affairs of the Municipality is inserted;