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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(i) in Orissa Municipal Act, 1950

(i)where any Gazetted Officer presides at the meeting he shall, without prejudice to the provisions of Clause (h) also send a copy of the resolution alongwith a copy of the proceedings to the District Magistrate for information and such action as may be necessary.]