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[Cites 0, Cited by 0] [Section 387(2)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(2)(ix) in Orissa Municipal Act, 1950

(ix)as to the preparation of plans and estimates for works which are to be partly or wholly constructed and the expenses of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and the power of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or officers of the State Government to accord professional or administrative sanction to estimate;