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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(h) in Orissa Municipal Act, 1950

(h)if the resolution is passed at the meeting supported by the requisite number of Councillors as specified in Sub-section (1) the Presiding Officer shall immediately forward the same in original alongwith the records of the proceedings to the State Government who shall forthwith publish the resolution in accordance with the provisions of Sub-section (1); and