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[Cites 0, Cited by 0] [Section 413(1)] [Section 413] [Entire Act]

State of Odisha - Subsection

Section 413(1)(b) in Orissa Municipal Act, 1950

(b)subscribe to any debenture loans raised by the Central or the State Government or by any local authority or by any Company as defined in the Indian Companies Act, 1913, (Act VII of 1913) for such construction or maintenance which in the opinion of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as likely to be of benefit to the Municipal area;