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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Municipal Corporation Act, 2003

(3)It shall be the responsibility of the Wards Committee to take all possible measures, subject to the provisions of this Act and overall control of the Corporation for public health, sanitation, street lighting and conservancy in the Ward, for protection of the environment and promotion of ecological aspects of the ward and for such other matters as may be entrusted by the Corporation.