*Orissa Municipal (Second Amendment) Act, 2002**
| [Orissa Act No. 3 of 2003] | [16th January, 2003] |
An Act further to Amend the Orissa Municipal Act, 1950.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette Extraordinary dated the 20th December, 2002 (No. 2327).
** [Received the assent of the Governor on the 16th January, 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 24th January, 2003 (No. 103)]
1. Short title.- This Act may be called the Orissa Municipal (Second Amendment) Act, 2002.
2. Amendment of section 13.- In section 13 of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950), in sub-section (1), for the words "Except as otherwise provided in this Act or the rules made thereunder", the words "Unless the Election Commission, by order published in the Gazette, directs otherwise" shall be substituted.