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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Odisha - Subsection

Section 214(5) in The Orissa Municipal Corporation Act, 2003

(5)Notwithstanding any assessment made before the commencement of this Act, the Commissioner may, on his own or otherwise, amalgamate or separate, as the case may be, lands or buildings or portions thereof so as to ensure conformity with the provisions of this section.