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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2) in The Orissa Municipal Corporation Act, 2003

(2)When a new ward is formed, the Government may direct that one of the elected Corporators then in the Corporation, shall represent such ward or may direct that election shall be held to return a Corporator from that ward.