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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(c) in Orissa Municipal Act, 1950

(c)the Tribunal may at any stage of the proceedings, require the petitioner to give further security for the payment of all cost incurred or likely to be incurred by any opposite party and is within the time fixed be it or within such further time, as it may allow such security is not furnished may dismiss the petition.