Section 438 in The Orissa Municipal Corporation Act, 2003
438. Printed forms of notices to be supplied to the Public.
- The Commissioner shall cause printed forms of notices for the purpose of Section 431 or 436 to be delivered to any person requiring the same, on payment of such fee not exceeding five rupees for each form as shall from time to time be determined in this behalf by the Commissioner, with the approval of the Standing Committee.
