Section 268 in The Orissa Municipal Corporation Act, 2003
268. Government may place other property under the Corporation.
- It shall be lawful for the Government from time to time, to direct that any road, bridge, Channel, building or other property including water works, sewerage etc. movable or immovable, which is vested in the Government for the propose of the State and which is situated within a city shall, with the consent of the Corporation and subject to such exceptions and conditions as the Government may make and impose, be placed under the control and administration of the Corporation for the purpose of this Act and thereupon such road, bridge, channel, building or other property shall be under the control and administration of the Corporation, subject to all exceptions and conditions so made and impose and to all charges liabilities affecting the same.
