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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(9) in The Orissa Municipal Corporation Act, 2003

(9)In the discharge of his function, the Administrator shall be guided by such direction in matters of policy involving public interest as the Government may by order specify and if any question arises whether a direction relates to a matter of policy involving public interest the decision of the Government shall be final.