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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(4) in Orissa Municipal Rules, 1953

(4)In all matters of urgency and importance requiring immediate attention of Government, correspondence may be made direct with Government, copies being forwarded simultaneously to the concerned Head of Department, District Magistrate and Director of Municipal Administration.