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State of Odisha - Section

Section 486 in The Orissa Municipal Corporation Act, 2003

486. Other entitlements.

- Every slum dweller residing within the Corporation area, regardless of his land tenure status, shall be entitled to any other special assistance or welfare schemes which are operative within the Corporation area and which are not geographically or spatially determined but targeted to specific poverty groups which may include schemes for economic support, credit, pensions, insurance and such other services as the Corporation may determine.