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State of Odisha - Section

Section 243 in Orissa Municipal Rules, 1953

243.

(1)Grant shall ordinarily be sanctioned for a period of three years but the Council may at any time during its currency, for reasons to be recorded in writing, revise a grant.
(2)The Council shall notify to the District Inspector concerned all cases where grants have been suspended, withdrawn, reduced, or increase or new grants have been given.