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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(3) in Orissa Municipal Act, 1950

(3)The delegation by Municipality under Sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to or revision by the Municipality within a specified period.