(4)[ Where any resolution passed or order issued by any Municipality is cancelled by the State Government under this section, the position prevailing immediately prior to the passing or issuing of such resolution or order, as the case may be, shall, unless otherwise directed by the State Government, be restored with effect from the date of such cancellation.] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
