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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(xxxiv) in The Orissa Municipal Corporation Act, 2003

(xxxiv)the acquisition of immovable or movable property for any of the purposes hereinbefore mentioned including payment of the cost of investigation, survey or examination in relation thereto or the construction or adoption of buildings necessary for such purposes;