Section 4(3)(a) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(a) in Orissa Municipal Act, 1950

(a)the territorial area of every Notified Area Council and that of every Municipal Council constituted prior to, and existing at, the commencement of the Orissa Municipal (Amendment) Act, 1994 shall respectively be deemed to be a transitional area and a smaller urban area within the meaning of Sub-section (2) of Section 4; and

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State of Odisha - Subsection

Section 4(3)(a) in Orissa Municipal Act, 1950