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[Cites 0, Cited by 0] [Section 568] [Entire Act]

State of Odisha - Subsection

Section 568(c) in The Orissa Municipal Corporation Act, 2003

(c)put up to public auction, or, with the approval of the Standing Committee, dispose of, by private sale, the privilege of occupying or using any stall, shop, standing-shed or spence, in a Corporation market or slaughter-house for such term and on such condition as he may think fit to impose.