Section 443(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 443(1)] [Section 443] [Entire Act]

State of Odisha - Subsection

Section 443(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)until he has given notice to the Corporation Engineer of the proposed date of commencement but where the commencement does not take place within seven clear days of the date so proposed, the notice shall be deemed to have not given; and

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State of Odisha - Subsection

Section 443(1)(b) in The Orissa Municipal Corporation Act, 2003