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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Odisha - Subsection

Section 393(1) in Orissa Municipal Act, 1950

(1)Every [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall submit to the State Government a consolidated report on the administration of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].