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[Cites 0, Cited by 0] [Section 393A] [Entire Act]

State of Odisha - Subsection

Section 393A(1) in Orissa Municipal Act, 1950

(1)The State Government may appoint an officer to be the Director of Municipal Administration for the State who shall perform such functions and exercise such powers as are delegated under Section 408 or conferred by this Act or the rules made thereunder.