351. [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to have control and administration of public charitable dispensaries or hospitals within the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- It shall be lawful for the State Government from time to time to direct by notification that any public charitable dispensary or hospital within the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be under the control and administration of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall thereupon the charged with the control and administration thereof and the construction and repair of all buildings connected therewith.
