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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(ii) in Orissa Municipal Rules, 1953

(ii)make such alterations in an amendment as shall in his opinion, render it to be in order and may in case (a) refuse to put the amendment to the meetings; and in case (b) refuse to put the amendment to the meeting unless and until the proposer and seconder accept and sign the alterations made.