Section 434 in The Orissa Municipal Corporation Act, 2003
434. Additional information.
- If the notice given under Section 431 and the documents, if any, furnished under Section 432, do not supply all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case, the Commissioner may, at anytime within thirty days after receipt of the said documents,by order require the production of such further particulars and details as he deems necessary.
