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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(5) in The Orissa Municipal Corporation Act, 2003

(5)Where any resolution passed or order issued by the Corporation is cancelled by Government under this section, the position prevailing immediately prior to the passing or issuing of such resolution or order, as the case may be, shall unless otherwise directed by Government, be restored with effect from the date of such cancellation.