Section 47(2)(c) in The Orissa Municipal Corporation Act, 2003

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State of Odisha - Subsection

Section 47(2)(c) in The Orissa Municipal Corporation Act, 2003

(c)the execution of such resolution or order or the continuance in force of such licence or permission of the doing of such act is likely to cause danger to human life, health or safety or is likely to lead to a riot or an affray, or

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State of Odisha - Subsection

Section 47(2)(c) in The Orissa Municipal Corporation Act, 2003