409. Power to except [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] from provisions of Act unsuited thereto.
- If the circumstances of any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] are such that in the opinion of the State Government any of the provisions of this Act are unsuited thereto, the State Government may by notification except the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any part of it from the operation of those provisions; and thereupon the said provisions shall not apply to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] until applied thereto by notification.(2)When such exceptions as aforesaid remains in force the State Government may make rules in respect of matters excepted from the operations of the provisions.
