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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

State of Odisha - Subsection

Section 546(1)(e) in The Orissa Municipal Corporation Act, 2003

(e)regulate, by public notice, the use by the public of any portion of a river or other place not vested in the Corporation and set apart by him for any of the said purposes; and