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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(3) in The Orissa Municipal Corporation Rules, 2004

(3)The works shall be taken up on any land vested with the Corporation, and the Corporation may take up any work on the land or property owned by the Government or any other authority with their written consent in the larger interest of the public.