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State of Odisha - Section

Section 355 in Orissa Municipal Act, 1950

355. [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may contribute to cots of maintenance of dispensary or hospital outside [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].

- A [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may contribute such annual or other sum as may be granted upon towards the cost of establishment or maintenance of any dispensary or hospital (allopathic or otherwise) which is situated outside the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] but is generally used by the inhabitants of the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].