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[Cites 0, Cited by 0] [Section 512] [Entire Act]

State of Odisha - Subsection

Section 512(1) in The Orissa Municipal Corporation Act, 2003

(1)The Corporation shall, having regard to the linkages between urban economy, infrastructure, productivity, poverty and environmental health in the Corporation area, take adequate measures for, -
(a)management of urban environment;
(b)measuring quality of living and working environment;
(c)monitoring of pollution levels; and
(d)undertaking health risk assessment.