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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(b) in Orissa Municipal Act, 1950

(b)excluded from a Municipal area all the provisions of this Act and of the rules, by-laws, notifications, or orders made thereunder which, immediately before such exclusion, were in force in the area so excluded shall cease to apply to such area on and from the date of publication of the said notification.]