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[Cites 0, Cited by 0] [Section 477] [Entire Act]

State of Odisha - Subsection

Section 477(1) in The Orissa Municipal Corporation Act, 2003

(1)The Commissioner may, pending acquisition of a heritage building by the Corporation under this act and with the approval of the Corporation proposes to the owner of such heritage building to enter.into an agreement with the Corporation for a specified period for the maintenance, of such heritage building.