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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(3) in Orissa Municipal Act, 1950

(3)The State Government may direct that on and from a specified future date the provisions of Sub-section (1) and (2) shall apply also to any other specified class of servants of the municipality whose functions intimately concern the public health or safety.Chapter-IX Functions of The Municipality and its Executive