Section 283(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

State of Odisha - Subsection

Section 283(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)the Commissioner shall cause a detailed report to the Standing Committee to be prepared including such estimate and drawings as may be required and the Standing Committee shall place the same before the Corporation; and

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State of Odisha - Subsection

Section 283(1)(a) in The Orissa Municipal Corporation Act, 2003