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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Odisha - Subsection

Section 130(1) in The Orissa Municipal Corporation Act, 2003

(1)The Government may, on the recommendation of a Selection Committee constituted by the Government, appoint one or more persons to be known as Corporation Ombudsman to carry out the functions entrusted to him under this Act.