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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Odisha - Subsection

Section 130(3) in The Orissa Municipal Corporation Act, 2003

(3)Notwithstanding any thing contained in Sub-section (1), the Government may appoint an additional member to assist the Corporation Ombudsman, who shall not be below the rank of Additional District Magistrate having experience in Municipal Administration, Civil Services and Management Sector.