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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Urban Police Act, 2003

(2)The expenses incurred by the Commissioner in respect of the arrangements for sanitation and the preservation of order at or about the place of assembly referred to in Sub-section (1) may be recovered from the Municipal Corporation or the Municipality or other local authority concerned.