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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner shall not, except with the previous approval of the Standing Committee, made an order under Sub-section (1) affecting his powers, duties or functions under any of the Sections, Sub-sections and clauses as may be specified in the rules.