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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Zilla Parishad Act, 1991

(2)The exercise of any powers delegated under Sub-section (1) shall be subject to such restriction, limitations and conditions and to such control and revision by such authority as may be specified in the notification.