Section 201(2) in The Orissa Municipal Corporation Act, 2003
(2)For the avoidance of doubt, it is hereby declared that for the purposes of Sub-section (1), "educational, public health, medical, cultural or sports purposes" shall mean -(a)the purpose of education intended to be imparted by a Government school or Government aided school or Corporation school or any other educational institution affiliated to any university or the All India Council for Technical Education, and(b)the purposes of public health, medical treatment, cultural functions or sports, ensured or organized by a Government institution or Government aided institution or the Corporation or an institution aided by the Corporation or any other public institution, registered under Societies Registration Act, 1860.
