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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(1)(c) in Orissa Municipal Act, 1950

(c)a Health Officer, who shall be servants of the State Government, appointed [by the State Government] [Inserted vide Orissa Act No. 20 of 1986.] to the Municipality, [on such conditions as may be prescribed; and their work shall be subject to the general powers of supervision of the Chairperson :] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]