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State of Odisha - Section

Section 388 in Orissa Municipal Rules, 1953

388.

No journey shall be undertaken by the [Chairman, Vice-Chairman and Additional Vice-Chairman] [Substituted vide H.U.D. Department No.20079/27.6.94 w.e.f.29.6.1994.] outside Municipal limits unless such journey is in the opinion of the Council in the interest of the Municipality in particular and local authorities in general.