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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Odisha - Subsection

Section 94(2) in Orissa Municipal Act, 1950

(2)Any Councillor may call the attention of the Chairperson to any negligence in the execution of the Municipality's work to any waste of Municipality's property or to the needs of any locality within the Municipal areas and may suggest any improvements which may appear desirable.