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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(1)(c) in Orissa Municipal Act, 1950

(c)the order is an order passed in respect of any power, duty or function which has been delegated by Chairperson to the Executive Officer and which has been made subject to the right of appeal.