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[Cites 0, Cited by 0] [Section 562] [Entire Act]

State of Odisha - Subsection

Section 562(2) in Orissa Municipal Rules, 1953

(2)The Council for whose benefit the sanitary project is sanctioned shall also bear the entire recurring cost from the municipal fund. The resolution referred to in Sub-rule (1) shall also signify the consent of the Municipality that they will bear the entire recurring cost. The budget estimate shall show the recurring and non-recurring cost in regard to the sanctioned sanitary project.