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State of Odisha - Section

Section 332 in Orissa Municipal Rules, 1953

332.

The Municipal Engineer shall furnish annually a statement of works with estimated cost to be executed during the ensuing year to the Council in time, before the preparation of the budget and final section of works. The selection of works rests with the Council. All estimates shall be countersigned by the Chairman and laid before the Council for administrative sanction. A copy of the resolution passed thereon shall accompany the estimate. A register of estimates and allotments shall be maintained in Form No. W I.