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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)If the State Government is of opinion that it is in the public interest that the Board and other local bodies having jurisdiction over contiguous areas should co-ordinate their activities in relation to water supply services or a sewerage services or both, it may issue such directions to the Board and local bodies concerned as it may think fit.