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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(1) in Orissa Municipal Act, 1950

(1)The resolution of Municipality shall be carried into effect by the Executive Officer in which the executive power of the Municipality shall be vested.[(1-a) Unless the Director otherwise directs the Executive Officer shall have power to supervise the work of the Health Officer and the Engineer.] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]