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State of Odisha - Section

Section 482 in The Orissa Municipal Corporation Act, 2003

482. Comprehensive listing of slums or informal settlements.

- For the purpose of providing basic urban services the Corporation may identify and demarcate in such manner as may be prescribed, all under-serviced settlements characterized by poor physical and socio-economic conditions, irrespective of land tenure status and ownership and shall prepare a list of the persons residing in such settlement.