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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Odisha - Subsection

Section 117(1)(xl) in Orissa Municipal Act, 1950

(xl)[ all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants of Municipal area expenditure whereon may declared by the Municipality [* * *] [Renumbered vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to be an appropriate charge on the Municipal Fund: