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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(b) in The Orissa Housing Board Act, 1968

(b)that such lamps, lamp-posts and other apparatus as the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, considers necessary for the lighting of such streets and as ought to be provided by the Board have been so provided ; and