Section 131(2)(c) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(2)(c) in The Orissa Municipal Corporation Act, 2003

(c)to resolve, by way of arbitration, such disputes between Corporation or between a Corporation and its citizens as may be agreed upon by the contesting parties in accordance with the provisions of the Arbitration and Conciliation Act, 1996.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 131(2)(c) in The Orissa Municipal Corporation Act, 2003