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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Odisha - Subsection

Section 109A(1) in Orissa Municipal Act, 1950

(1)If for any reason the budget is not sanctioned before the date prescribed under Sub-section (1) of Section 107 the District Magistrate shall call for the Budget from the Executive Officer and sanction the same with such modifications as he consider necessary.