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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3) in The Orissa Municipal Corporation Act, 2003

(3)Except as otherwise provided, every requisition shall be complied with by the Mayor without unreasonable delay and it shall be incumbent on every Corporation Officer and employee to obey any order made by the Mayor in pursuance of any such requisition.