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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(1) in The Orissa Municipal Corporation Act, 2003

(1)The Commissioner shall have the right to attend the meetings of the Corporation and, of any Standing Committee and to take part in the discussions but shall not have the right to move any resolution or to cast his vote.