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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(2) in Orissa Municipal Rules, 1953

(2)No official correspondence between [the council and the Director of Municipal Administration and between] [Inserted vide Notification No. 19167, UD/13.12.1966.] the Council and the Government shall be conducted except with the prior approval of the Chairman or the Vice-Chairmen in his absence.