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

State of Odisha - Subsection

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

(xviii)as to the power of [* * *] [Omitted vide Orissa Act No. 12 of 1953.] inspecting and superintending officer, and officers authorised to hold inquiries, to summons and examine witness and to compel the production of documents and all other matters connected with [* * *] [Omitted vide Orissa Act No. 12 of 1953.] inspection and superintendence;