Section 213(1)(b) in Orissa Municipal Rules, 1953

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State of Odisha - Subsection

Section 213(1)(b) in Orissa Municipal Rules, 1953

(b)by affixture in a conspicuous position-

(i)at the offices of the Council;

(ii)at the Ward in which the property is situated; and

(iii)on the property to be transferred or leased.