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State of Odisha - Section

Section 327 in Orissa Municipal Rules, 1953

327.

A Notification under Section 353 of the Act may be published only, after the Local Bodies (i) specify the number of members to be appointed by each of the Local Bodies intending to form the Joint Committee, (ii) agree to the proportion of cost of maintenance to be borne by each. The consent of each Local Body shall be signified by a resolution regarding the terms of management.