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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in The Orissa Municipal Corporation Act, 2003

(2)All correspondence between the Corporation and the Government or other authority shall be made by the Commissioner.Provided that no correspondence shall be sent to the Government by the Commissioner without previous intimation to the Mayor and on such intimation the Mayor may furnish his view, if any, on such letter to the Government.