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[Cites 0, Cited by 0] [Section 401] [Entire Act]

State of Odisha - Subsection

Section 401(1) in Orissa Municipal Rules, 1953

(1)The District Engineer who functions as Municipal Engineer may be paid from the Municipal Fund a monthly allowance as may be agreed to the Municipality and the District Board concerned. In case of difference of opinion between the District Board and the Municipality the decision of Government shall be final.