293. Power of State Government to pass order to give directions to [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- The State Government may, either generally or in any particular case, make such order or given such directions as they may deem fit in respect of any action taken or omitted to be taken under Section 291 or Section 292.
