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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in Orissa Municipal Act, 1950

(1)Unless it is otherwise prescribed, the Tribunal shall give the same powers and privileges as the Judge of Civil Court, and may for the purpose of serving and notice of issue of any process or doing any other such thing, be entitled to employ, with the consent of the Magistrate of the district, any person or other officer or clerk, attached to the Court of the Magistrate of the district.