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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(a) in Orissa Municipal Act, 1950

(a)incur expenditure beyond the limits of the Municipal area -
(i)in the acquisition of land; or
(ii)in the construction, maintenance or repair of works for the purpose of obtaining a supply of water or of lighting required for the inhabitants of the Municipal area or for establishing places for the disposal of the dead or of establishing slaughterhouses or places for the disposal of night-soil or sewerage or carcasses of animals beyond the said limits or for any other purposes calculated to promote the health, safety or convenience of the inhabitant of the said Municipal area; or