411. [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may take relief on measure in case of famine or serious distress.
- It shall be lawful or a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to take such measures as it thinks fit for the relief of famine or serious distress within its area, and for that purpose to -(1)open and maintain such relief work as may be necessary;(2)open and maintain such temporary hospitals, power houses, orphanages and place for the gratuitous distribution of food as may be necessary;(3)distribute such gratuitous relief in the form of doles of money or food as may be necessary.
