(3)The report which each [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] has to submit shall be prepared by its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall consider the report and submit it to authority concerned with its resolutions thereon, if any.
