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[Cites 0, Cited by 0] [Section 660] [Entire Act]

State of Odisha - Subsection

Section 660(1) in The Orissa Municipal Corporation Act, 2003

(1)If it appears at any time to the Government that any bye-law should be modified or repealed either wholly or in part, it shall cause reasons for such opinion to be communicated to the Corporation and specify a reasonable period within which the Corporation may make any representation with regard thereto which it may think fit.