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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(4) in The Orissa Municipal Corporation Rules, 2004

(4)The City Engineer of the Municipal Corporation may correspond directly with the Inspector of Local Works with regard to professional or technical advice, which he may seek from Inspector of Local Works and the Inspector of Local Works may tender such advice direct to him and in such case the City Engineer shall keep the Commissioner informed of the same.