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[Cites 0, Cited by 0] [Section 318(1)] [Section 318] [Entire Act]

State of Odisha - Subsection

Section 318(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)is in the opinion of the Commissioner likely to be so used, he may direct in writing that separate water-closet, privy, urinal or bathing or washing place be provided on or for each of such other premises;