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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Odisha - Subsection

Section 249(1)(b) in Orissa Municipal Act, 1950

(b)require the offender to appear before the Executive Officer either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.