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[Cites 0, Cited by 0] [Section 62B(1)] [Section 62B] [Entire Act]

State of Odisha - Subsection

Section 62B(1)(a) in Orissa Municipal Act, 1950

(a)have regard to -
(i)matters of common interest between the Panchayats and the Municipalities including special planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;
(ii)the extent and type of available resources whether financial or otherwise;