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[Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act]

State of Odisha - Subsection

Section 24A(2)(e) in The Orissa Municipal Corporation Act, 2003

(e)powers delegated to the officers and servants of the Corporation, if any, to grant concession, permit, licences, or authorisation for each activity;