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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(5) in The Orissa Municipal Corporation Rules, 2004

(5)The Inspector of Local Works shall help to prepare designs of Important Local Work of the Municipal Corporation and he shall communicate freely and personally on all professional matters with the Engineer of the Municipal Corporation and afford him the benefit of his advice in performance of his duties.