Section 387(2)(iii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(iii) in Orissa Municipal Act, 1950

(iii)as to the conditions on which property may be acquired by a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or on which property vested in or belonging to such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may be transferred by sale, mortgage, lease, exchange or otherwise:

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State of Odisha - Subsection

Section 387(2)(iii) in Orissa Municipal Act, 1950