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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(7) in Orissa Municipal Act, 1950

(7)If any differences of opinion arises between the local authorities concerned under any of the foregoing provisions of this section it shall be referred to the State Government whose decision shall be final and shall not be questioned in any Court.