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[Cites 0, Cited by 0] [Section 525] [Entire Act]

State of Odisha - Subsection

Section 525(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under Sub-section (1) as the Corporation may, from time to time fix.