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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Odisha - Subsection

Section 213(3) in Orissa Municipal Rules, 1953

(3)The Council may dispense with the publication in a local newspaper as required by Sub-rules (1) and (2) in the-case of leases which are granted during the course of a financial year owing to the failure of the original lessee to fulfil the terms of his lease.