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State of Odisha - Section

Section 621 in The Orissa Municipal Corporation Act, 2003

621. Notice of prohibition for setting apart of places.

- Whenever a Corporation sets apart any place for any purpose or prohibits the doing of anything in any place, the Commissioner shall forthwith cause to be put up a notice at such place in the Oriya language specifying the purpose for which such place has been set apart, or the act prohibited in such place.