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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(3) in Orissa Municipal Act, 1950

(3)If such officer does any work of the State Government or for any public or private body, the State Government or the public or private body; as the case may be, shall contribute to the Municipality so much of the salary and allowances of such officers or servants as the State Government may consider to be an equivalent for such work.