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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(3) in The Orissa Municipal Corporation Act, 2003

(3)The Government shall, before taking action on any of the grounds referred to in clauses (a) and (b) of Sub-section (2) give the authority or person concerned a reasonable opportunity for explanation.