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State of Odisha - Section

Section 664 in The Orissa Municipal Corporation Act, 2003

664. Notice, etc., by whom to be served or presented.

- Notice, bills, schedules, summons and other such documents required under this Act or any bye-law made thereunder to be served upon or issued, or presented or given to any person, shall be served, issued or presented or given by Corporation officers or employees or by other persons authorized by the Commissioner in this behalf.