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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Odisha - Subsection

Section 372(2) in Orissa Municipal Act, 1950

(2)Subject to such rules as may be prescribed, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned may by an order in writing grant such application, either with or without condition or refuse or defer the grant of admission to aid and may in like manner cancel or suspend any order granting admission to aid.