341. Notice of prohibitions or setting apart of places.
- Whenever [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] sets apart any purpose or prohibits the doing of anything in any place, the Executive Officer shall forthwith cause to be put up a notice at such place in the Oriya language specifying the purpose for which sub-place has been set apart, or the act prohibited in such place.
