Section 691(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 691(1)] [Section 691] [Entire Act]

State of Odisha - Subsection

Section 691(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)until expiration of one month after notice in writing has been served upon, -

(i)in case of Corporation, left at Corporation office; and

(ii)in case of the Commissioner or the Deputy Commissioner or any other officers or employees, delivered to any of such officer or left at his office or place of abode, stating with reasonable particulars about the cause of action and the name and place of abode of the intending plaintiff or his attorney or agent, if any, for the purpose of such suit; or

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State of Odisha - Subsection

Section 691(1)(a) in The Orissa Municipal Corporation Act, 2003