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State of Odisha - Section

Section 416 in Orissa Municipal Act, 1950

416. The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may undertake construction, repair and maintenance of Government buildings.

- It shall be lawful of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] from time to time to undertake on behalf of the Government concerned and on such conditions as may be agreed upon, construction repair and maintenance of any public buildings or other work is the property of the. Government :Provided that the cost of such construction, repair or maintenance shall be defrayed by the Government concerned.