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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(8)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)the Government after consultation with the Corporation determine what portion of the Corporation fund and other property vested in the Corporation shall vest in the Government for the benefits of the inhabitants of such area and how liabilities of the Corporation shall be apportioned between the Corporation and the Government.