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[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(xxv) in Orissa Municipal Act, 1950

(xxv)[prescribing the conditions on which a house and land may be acquired or on which land may be acquired and a house constructed by the [Municipality] [Substituted vide Orissa Act No. 23 of 1992.] for the residence of an officer or servant of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and its Chairperson [and-Vice Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and terms on which such officer to Chairperson [or Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may be required to occupy the same.]