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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Odisha - Subsection

Section 355(5) in The Orissa Municipal Corporation Act, 2003

(5)The Corporation may, with the previous sanction of the Government or Government may, in the consultation with the Corporation, transfer the execution of, repair and maintenance of and supply of drinking water from, the Water works of the Corporation to the State Public Health Engineer Organization with such terms and conditions as may be approved by the Government.