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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(9) in Orissa Municipal Act, 1950

(9)"filth" includes sewage, night soil, dung, dirt, putrid and putrefying substances and all offensive matter;[(9-a) "Finance Commission" means the Finance Commission constituted by the Governor under Article 243-I of the Constitution;] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]