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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(1) in Orissa Municipal Act, 1950

(1)Minutes of the proceedings at each meeting of a Municipality or Committee shall be drawn up and recorded in the Oriya language in a book to be kept for the purpose, and shall be signed by the President and shall be published in such manner as the State Government may from time to time direct, and shall at all reasonable times and without charge, be open to the inspection of any person resident within or owing or holding land, within the jurisdiction of such Municipality area.