Citation Codes Equivalent Citations citation codes Case Number M.J.C Nos. 49 and 60 of 1951 Attorney(S) R.N.Mishra N.K.Das H.Mohapatra B.Mohapatra Judges Hon'ble Mr. Justice Bira Kishore Ray Acts section 1(3) of the Calcutta Municipal Act, 1923, section 365 of the Madras District Municipalities Act and section 1(3) of the Assam Local Self-Government Act, 1915 Orissa Municipal Act, 1950 (hereinafter referred to as the Act) many of the provisions of the Madras Act and the B & O Act provision of the Municipal Act offends against Article 14 and Article 19(1)(g) of the Constitution. Article 14 clauses 1 and 2 of sub-s. (2) of Section 387 of the Municipal Act called the Municipal Election Rules, 1950. Sections 8 and 11 of the Municipal Act read with Section 12(3) and Section 1(5) of the Municipal Act, Act on the Executive Officer.Section 365 of the Madras District Municipalities Act, 1920.This Act Section 22 of the General Clauses Act, 1897 and section 23 of the Orissa General Clauses Act, 1937 Madras Municipalities Act, 1920 in South Orissa and the Bihar and Orissa Municipal Act, 1922 section 37 of the Interpretation Act. Section 23 of the Orissa General Clauses Act Local Government Acts of 1888 and 1894, the Education Acts of 1902, 1903 section 10 read with clauses (i) and (ii) of sub-section (2) of section 387. provision in Section 23 of the Orissa General Clauses Act of 1937. section 49(1)(cc) of the Madras District Municipalities Act of 1920. sub-section (3) of section 1 of the Sambalpur Municipal Act, 1939 sub-s. (1) of S. 5(sic) or Section 23 of the General Clauses Act. section 50(1) of the Government of India Act, 1935 (unadapted) Orissa Act VI of 1939 (Sambalpur Local self Government Act) Section 23 of the Orissa General Clauses Act (Orissa Act Act.Section 1(3) of the Assam Local Self-Government Act, Orissa Municipal Act of 1950 (Orissa Act XXIII of 1950) Section 13 read with Section 1(5) of the Municipal Act Section 49 of the Madras District Municipalities Act SECTION 22 GENERAL CLAUSES ACT provisions of the Orissa Local Fund Audit Act, 1948, Orissa Municipal Act, 1950, (Orissa Act XXIII of 1950) with.7. Section 1 of the Orissa Municipal Act, 1950, sub-s. (5) of Section 1 of the Municipal Act of 1950. provisions of the Calcutta Act or the Madras Act SECTION 81 GOVERNMENT OF INDIA ACT provisions of the Madras Act and in section 16 Section 3(1) of the Orissa General Clauses Act Section 2(8) of the Orissa General Clauses Act). section 23 of the Orissa General Clauses Act Section 198 of the Bihar Orissa Municipal Act, Section 37 of the Interpretation Act of 1889. provisions of the Municipal Election Rules clause (cc) of sub-section (2) of that section Section 1(3) of the Calcutta Municipal Act, Madras District Municipalities Act of 1921 sub-s. (5) of Section 1 of the Municipal Act clause of section 49(2) of the Madras Act. Section 1(5) of the Orissa Municipal Act clauses (i), (ii) and (iii) of section 16(1) Orissa Municipal Election Rules 1950, provision (clause (e) of sub-section (1)) Section 17(1)(e) of the Municipal Act, section 1(3) of the Assam L.S.G Act English Interpretation Act of 1889 GENERAL CLAUSES ACT Act in sub-section (5) of section 1 provision as in Article 19(2)(vi) Section 67 of the Municipal Act Section 1 of the Municipal Act Municipal Election Rules, 1950 Government of India Act S. 69 GOVERNMENT OF INDIA ACT 1935 Orissa Municipal Act, 1950.2. sub-section (5) of section 1 sub-section (3) of Section 1 Orissa Municipal Act, 1950 Orissa Municipal Act, 1922. Municipal Act of 1923, Madras Act X of 1930. See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account