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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

State of Odisha - Subsection

Section 546(1)(d) in The Orissa Municipal Corporation Act, 2003

(d)prohibit, by public notice, the use by the public of any portion of river or other place vested in the Corporation and set apart by him for any of the said purposes; and