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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Odisha - Subsection

Section 237(5) in Orissa Municipal Act, 1950

(5)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may require any person to whom any land or building is transferred under Sub-section (4) to comply with any conditions comprised in the said conveyance before it places with him possession of the land or building.