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[Cites 0, Cited by 0] [Section 386(1)] [Section 386] [Entire Act]

State of Odisha - Subsection

Section 386(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)acquire by way of negotiation with the owner of land, in addition to the said land and the buildings, if any, standing thereon as specified under clause (a) and all such land with the buildings if any, standing thereon as it shall deem expedient for the Corporation;