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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Odisha - Subsection

Section 215(6) in The Orissa Municipal Corporation Act, 2003

(6)If the Chairperson considers it necessary, he may constitute Corporation Valuation Sub-Committees, each consisting of not less than two members, which may independently discharge the functions of the Corporation Valuation Committee.