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[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(viii) in Orissa Municipal Act, 1950

(viii)as to the intermediate officer, if any, through which correspondence between [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], Committees or the Councillors or the members of Committees and the State Government nor there officers shall pass;