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[Cites 0, Cited by 0] [Section 273A(1)] [Section 273A] [Entire Act]

State of Odisha - Subsection

Section 273A(1)(c) in Orissa Municipal Act, 1950

(c)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye-laws; or