Section 267 in The Orissa Municipal Corporation Act, 2003
267. Power to exclude road, bridge, drains or water work etc, from operation of the Act.
- The Government may, from time to time by notification, exclude from the operation of this Act or, any specified section of this Act, any such public road, bridge, sewer, drain, drainage works, water works, tunnels, culvert, rest, sheds and bungalows and may also modify and cancel such notification :Provided that where the cost of the construction of the works has been paid from the Corporation fund, such work shall not be excluded from the operation of this Act or of any specified section of this Act with the consent of the Corporation.
