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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Odisha - Subsection

Section 152(1) in Orissa Municipal Act, 1950

(1)When the assessment list mentioned in Section 145, has been prepared or revised, the Executive Officer shall sign the same and shall give public notice by beat of drum and by placards posted up in conspicuous places throughout the Municipal area of the place where the said list may be inspected.