(3)Every case in which the powers concerned by this section are exercised shall be forthwith reported to the State Government by the Magistrate of the district with the reason in full for the exercise of such powers and a copy of the report shall at the same time be sent to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] for information. The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall thereupon be entitled to address the State Government on the contents of the report of the Magistrate of the district.
