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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in Orissa Municipal Act, 1950

(3)All property vested in the State Government under Sub-section (2) shall be applied, under the orders of the State Government to discharge the liabilities imposed on the State Government by that sub-section or for the promotion of the safety, health, welfare and convenience of the inhabitants of the area previously comprised in the Municipal area.