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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Odisha - Subsection

Section 234(1) in Orissa Municipal Act, 1950

(1)The '[Municipality] shall at the cost of the Municipal Fund, cause the public roads and bridges to be maintained and repaired and may from the same fund meet the cost ail improvements to the same which are necessary or expedient for the public safety or convenience.