Section 131(2)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)to consider the complaints as aforesaid and to facilitate their satisfaction or settlement by agreement through conciliation and mediation between a Corporation and the aggrieved person by passing an award in this behalf in the manner prescribed; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 131(2)(b) in The Orissa Municipal Corporation Act, 2003