Section 16(1)(vii) in Orissa Municipal Act, 1950

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State of Odisha - Subsection

Section 16(1)(vii) in Orissa Municipal Act, 1950

(vii)is a person against whom an order of surcharge for willful negligence of misconduct has either been certified for payment or confirmed in case of an appeal in respect of any money or property of a Municipality, under the provisions of the Orissa Local Fund Audit Act, Orissa Act 5 of 1948 or a person against whom a decree has been passed under Section 375; or

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State of Odisha - Subsection

Section 16(1)(vii) in Orissa Municipal Act, 1950