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[Cites 0, Cited by 0] [Section 277(2)] [Section 277] [Entire Act]

State of Odisha - Subsection

Section 277(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)no contract for any purpose for which, in accordance with any provision of this Act, the Commissioner may not carry out without the sanction of one of the other Corporation's authorities or of the Government shall be made by him unless such sanction has been given;