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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)All local bodies shall render such help and assistance and furnish such information to the Board and shall make available for the inspection and examination of (and if necessary, preparation of copies from) such records, maps, plans and other documents as the Board may require to perform and discharge its duties and functions under this Act.