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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5) in Orissa Municipal Act, 1950

(5)When, a new Ward is formed or when an existing Ward is abolished, the State Government shall, after consulting the Municipality concerned, determine -
(a)the Ward which each Councillor than in the Municipality shall be deemed to represent; and
(b)the Ward or Wards in which election shall be held to fill up the vacancies, if any, in the Municipality.]