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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Odisha - Subsection

Section 157(2) in The Orissa Municipal Corporation Act, 2003

(2)On the receipt of any requisition under Sub-section (1), the Mayor shall forthwith forward a copy thereof to the Corporation together with a report of the steps taken in pursuance of the same.