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[Cites 0, Cited by 0] [Section 602] [Entire Act]

State of Odisha - Subsection

Section 602(2) in Orissa Municipal Rules, 1953

(2)[ The notification required to be published by the State Government under Sub-section (5) of Section 4 of the Act shall be published in English and Oriya version in the following manner
(a)The draft notification of English and Oriya version shall be pasted in the notice board of the office of the concerned council; and
(b)be proclaimed by beat of 'drum in the area to be included/excluded for information of public to submit objection and suggestion in respect of the draft notification in writing to the State Government through the concerned District Magistrate.]