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[Cites 0, Cited by 0] [Section 660] [Entire Act]

State of Odisha - Subsection

Section 660(2) in The Orissa Municipal Corporation Act, 2003

(2)After receipt and consideration of any such representation or if in the meantime no such representation is received, after the expiry of the specified period, the Government may at any time by notification, modify or repeal such bye-law either wholly or in part.