Section 47(2)(ii) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)prohibit the doing of any act which is about to be done or is being done in pursuance of or under the provisions of or under the provisions of this Act if in their opinion -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 47(2)(ii) in The Orissa Municipal Corporation Act, 2003