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[Cites 0, Cited by 3] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(c) in Orissa Municipal Act, 1950

(c)the District Magistrate shall, within 10 days of receipt of such requisition, fix the date, hour and place of such meeting and give notice of the same to all the Councillors holding office on the date of such notice alongwith a copy of the resolution and of the proposed resolution, at least three clear days before the date so fixed;