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[Cites 0, Cited by 0] [Section 469] [Entire Act]

State of Odisha - Subsection

Section 469(4) in The Orissa Municipal Corporation Act, 2003

(4)The Committee shall, in accordance with the provisions of this Act and the rules and the regulations made thereunder, scrutinize every application or proposal for declaration of a building as a heritage building, and recommend to,and also advice, the Corporation in respect of the preservation and conservation of such building as a heritage building.