Section 221(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Odisha - Subsection

Section 221(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)shall have effect from the date of commencement of the quarter of a year ending on 30th June or 30th September or 31st December or 31st March, as the case may be, following that in which a public notice under Sub-section (2) of Section 223 has been given, and

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State of Odisha - Subsection

Section 221(1)(a) in The Orissa Municipal Corporation Act, 2003