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State of Odisha - Section

Section 73D in Orissa Municipal Act, 1950

73D. [ Irregular appointments to be voidable. [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.]

- Any appointment made by a Municipality without the previous sanction of the State Government as required by Sub-section (1) of Section 73 shall be treated as voidable.]